NAVEEN KUMAR Vs. STATE

JUDGEMENT

(1.) The sole accused in Sessions Case No.260 of 2009 on the file of the learned Additional District and Sessions Judge, Fast Track Court, Vellore is the appellant herein. He stood charged for the offence under Sections 366A and 376(1) of IPC. When the appellant was questioned as to the charge, he pleaded not guilty and therefore, he was put on trial. The learned Additional District and Sessions Judge, Fast Track Court, Vellore, after full-fledged trial, found the appellant guilty of offence under Sections 366A and 376(1) of IPC. The appellant was accordingly convicted and sentenced to undergo rigorous imprisonment for a period of three years with a fine of Rs.1,000/- in default to undergo rigorous imprisonment for a period of three months for the offence under Section 366-A of IPC and to undergo rigorous imprisonment for a period of seven years with a fine of Rs.1,000/-in default to undergo rigorous imprisonment for a period of three months for the offence under Section 376(1) of IPC and the above said sentences shall run concurrently. Challenging the above said judgment of conviction and sentence, the appellant is before this Court with this criminal appeal.

(2.) The case of the prosecution in brief is as follows:-

(3.) The learned Additional District and Sessions Judge, Fast Track Court, Vellore after following the procedure, framed the charges. The appellant has pleaded not guilty and denied the charges framed against him. Before the learned Additional District and Sessions Judge, Fast Track Court, Vellore, in order to prove the case of the prosecution P.W.1 to P.W.9 were examined and marked Exs.P.1 to P.10 and M.O.1/X-ray (2 nos.). On the side of the appellant, no one has been examined as witnesses.