C VELU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) APPELLANT Velu is the sole accused in Sessions Case No.123 of 2003 on the file of District and Sessions Judge, Thiruvannamalai and he has preferred this appeal challenging the conviction and sentence imposed on him by judgment dated 26.7.2006 in the case. For the sake of convenience, in this Judgment, the appellant will be referred to as accused.

(2.) CHARGES under Sections 366, 376(1) and 302 IPC were framed against the accused. The learned Sessions Judge found the accused guilty of the offence under Section 376 (1) IPC and convicted and sentenced him to undergo Rigorous Imprisonment for ten years and to pay a fine of Rs.10,000/-, in default, to undergo Rigorous Imprisonment for two years and convicted him for the offence under Section 302 IPC and sentenced him to undergo Life Imprisonment and to pay a fine of Rs.10,000/-, in default, to undergo Rigorous Imprisonment for two years and at the same time found the accused not guilty of the charge under Section 366 IPC and acquitted him of the said charge.

(3.) THE accused was questioned under Section 313 Cr.P.C and he denied complicity. No witness was examined and no document was marked on his side.