RAMAN ALIAS RAMU Vs. STATE

JUDGEMENT

(1.) THE challenge in this appeal is to the judgment of the learned II additional District and Sessions Judge (Protection of Civil Rights), Thanjavur, dated 7-12-2000 made in S. C. No. 37 of 2000 convicting the sole accused Raman alias Ramu for the offence under Section 376, I. P. C. and sentencing him to undergo seven years' rigorous imprisonment and also convicting him under Section 3 (1) (x) of the Scheduled castes and Scheduled Tribes (Prevention of atrocities) Act, 1989 (hereinafter referred to as "the Act") and sentencing him to undergo two years' rigorous imprisonment and the sentences are ordered to run concurrently.

(2.) THE sole accused faced trial under the following backdrop :

(3.) THE prosecution in order to bring home the charges levelled against the accused examined P. Ws. 1 to 11 and filed Exs. P. 1 to P. 8.