UDAYAPPAN ALIAS CHELLADURAI Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal has been preferred against the judgment dated 31.01.2005 passed in Special Sessions Case No. 46 of 2004 by the learned First Additional Sessions Judge (PGR), Trichy.

(2.) THE Accused was charged under Sections 417, 376, 493, 506 (i) IPC and 3(2)(5) and 3(l)(xii) of SC/ST Act. the accused was acquitted of charge under Sections 376 IPC. THE learned First Additional Sessions Judge (PCR), Trichy was pleased to convict the sole accused as follows: <IMG>JUDGEMENT_613_CRIMES3_2010Image1.jpg</IMG> THE sentences were to run concurrently.

(3.) ON appreciation of evidence and material on record, the trial Court had convicted the appellant/accused as aforestated and hence the appeal.