MANIMARAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused has come up with this Criminal Appeal challenging his conviction and sentence imposed by the learned Sessions Judge (Mahila Court), Tiruchirappalli, in S.C.No.148 of 2007 dated 30.07.2008.

(2.) The trial Court framed charges against the accused, under Sections 376 and 417 I.P.C.

(3.) The trial Court convicted the accused and sentenced him, as detailed below:-