PACHAMAL Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant/accused has filed this Criminal Appeal, against the judgment, dated 24.04.2008, in S.C.No.325 of 2006, passed by the learned Assistant Sessions Judge, Kovilpatti, Tuticorin District, in and by which, the appellant/accused was convicted for offence under Section 376 IPC and sentenced him to undergo Rigorous Imprisonment for ten years and fine of Rs. 5,000/- in default, to undergo Rigorous Imprisonment for one year.

(2.) The brief facts of the case are as follows:

(3.) "Xxx xxx xxx"