SRINIVASAN Vs. STATE

JUDGEMENT

(1.) The appellant/sole accused was tried in SC.No.165/2015 for commission of the offence u/s.376[2] IPC [2 counts]. The Trial Court, vide judgment dated 16.03.2016 found the appellant/accused guilty of the said offence and sentenced him to undergo life imprisonment each count and pay fine of Rs.100/- for each count. Sentences to run concurrently. The sentences was ordered to run concurrently. Aggrieved by the said conviction and sentence, the present appeal came to be filed by the appellant herein.

(2.) Since the victim of rape are minor female children of PW3 and PW4, their names will not be referred by us and PW1 & PW2, the mothers of the respective female children are also referred only as PW1 & PW2.

(3.) The brief facts of the prosecution case as follows: