(1.) The petitioner, the unfortunate victim in a case of gang rape has knocked at the doors of the highest Forum of judiciary in the State with her fickle fingers, seeking to set aside the judgment rendered by the Court of Sessions at Cuddalore in C.A. No. 84 of 1989, acquitting the respondents 1 to 7/ accused 1 to 7, in respect of the offence under Section 376. I.P.C. though they were convicted in SC No. 281 of 1988 on the file of Assistant Sessions Judge. Villupuram for the abovesaid charge despite the strong arms of the State failed to take up the matter before this Court by way of an appeal against the acquittal.
(2.) The facts of the case are these:
(3.) After committal, the trial Court in S.C. No. 231 of 1988, after considering the evidence through PW5 1 to 9, and Exs. P1 to P9 found the accused guilty for the offence under Section 376. IPC and sentenced them to undergo R.I. for 7 years.
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