SANKAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.140 of 2009 on the file of Special Court (Principal Sessions Court) Villupuram Sessions Division, Villupuram. He stood charged for offences under Sections 376 r/w.511 IPC read with Section 3(2)(v) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter called as SC/ST Act). By judgment dated 23.06.2010, the trial court convicted him under Sections 376 read with 511 IPC read with 3(2)(v) of the the SC/ST Act and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.20,000/- in default to undergo simple imprisonment for one year. Aggrieved over the finding of the trial court, the appellant has come forward with this appeal seeking to set aside the finding of conviction and sentence imposed on him.

(2.) The case of the prosecution is as follows:-

(3.) Based on the above materials, the trial court framed charges under Section 376 r/w. 511 IPC and under Section 3(2)(v) of the SC/ST Act and the same was denied by the accused. In order to prove the case, on the side of the prosecution, P.Ws.1 to 11 were examined as witnesses and documents Ex.P.1 to Ex.P.9 were produced before the trial court.