VELUSAMY Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment and conviction rendered by the Additional Sessions Judge (Mahila Court), Tiruchirapalli in S.C.No.77 of 2007 dated 15.11.2007 convicting the appellant for the offences punishable under Sections 366, 376 and 392 r/w 397 IPC and sentenced him to undergo 7 years rigorous imprisonment and imposed a fine of Rs. 1,500/- in default to undergo 6 months rigorous imprisonment for the each offences.

(2.) The brief facts leading to this case are as follows:-

(3.) Heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the respondent.