CHINNASAMI @ BOOPATHI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard both the parties.

(2.) The above revision is directed against the order dated 12.12.94 in C.A. No. 23/93 on the file of the learned Sessions Judge, Salem, confirming the order of conviction and sentence dated 16.2.93 in S.C. No. 119/92 on the file of learned Assistant Sessions Judge, Sankari, convicting and sentencing the petitioner for an offence punishable under Sec. 341 I.P.C. for one month simple imprisonment and also convicting and sentencing the petitioner for the offences punishable under Sec. 376 I.P.C. for seven years rigorous imprisonment with a fine of Rs. 1,500.00 in default of which, one year rigorous imprisonment in addition.

(3.) The petitioner was facing a trial for the offences punishable under Sections 341 I.P.C. and 376 I.P.C. with regard to an alleged occurrence said to have taken place on 6.10.89 at about 6.30 p.m. when the petitioner was said to have forcefully raped a 12 years old girl, namely, Parvathi, who was examined as P.W. 1 in the said trial.