KRISHNAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed under Section 374 (2) of Criminal Procedure Code praying to set aside the order of conviction and sentence dated 26.07.2017 passed by the Sessions(Fast Track Mahila) Judge, Namakkal, in SC.No.3 of 2012.

(2.) The appellant is the sole accused in S.C.No.3 of 2012 on the file of the Sessions Judge, Fast Track Mahila Court, Namakkal. He stood charged for the offence under sections 376(1) and 302 IPC. The Trial Court found the appellant guilty of offence under sections 376(1) and 302 IPC and sentenced him to undergo life imprisonment along with a fine of Rs. 2,000/- in default three months rigorous imprisonment for the offence under section 376(1) IPC and to undergo life imprisonment along with a fine of Rs. 2,000/- in default three more months rigorous imprisonment for the offence under section 235 (2) Cr.P.C. Aggrieved against the above said conviction and sentence, the appellant is before this Court with the present appeal.

(3.) The brief facts of the case as noted by the Trial Court is as follows: