ACHUTHARAJAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal appeal arises out of the judgment of conviction and sentence dated 03.12.2010 made in S.C.No.17 of 2010 on the file of the Assistant Sessions Court, Nagapattinam whereby the accused was convicted for the offence under Section 376 IPC and sentenced to undergo ten years rigorous imprisonment. Challenging the above said judgment of conviction and sentence, the accused is before this court.

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

(3.) The Assistant Sessions Court after following the procedure, framed the charges. The appellant has pleaded not guilty and denied the charges framed against him. Before the Assistant Sessions Court, in order to prove the case of the prosecution P.W.1 to P.W.17 were examined and marked Exs.P.1 to P.11. On the side of the appellant, Exs.D.1 & D2 were marked and no one has been examined as witness.