SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal arises out of the conviction and sentence imposed by the learned Sessions Judge, Mahila Court (Fast Track Mahila Court), Tiruppur in Special C.C. No. 1 of 2014 dated 17.10.2014, wherein the appellant was tried for the offence punishable under Sections 450, 376 of IPC and Section 3 r/w 4 of Protection of Children from Sexual Offence Act, 2012. The learned trial Judge convicted the appellant for offence under Section 450 of IPC and sentenced him to undergo seven years rigorous imprisonment and to pay a fine of Rs. 5,000/- in default to undergo 6 months simple imprisonment and for the offence under Section 376(1) of IPC, the appellant was sentenced to undergo seven years of rigorous imprisonment and to pay a fine of Rs. 10,000/- in default, sentenced to undergo six months of rigorous imprisonment and under Section 3 r/w 4 of the Protection of Children from Sexual Offence Act, 2012, the appellant was sentenced to undergo ten years of rigorous imprisonment and to pay a fine of Rs. 10,000/-, in default to undergo six months rigorous imprisonment. The sentences were ordered to run concurrently.

(2.) The background facts, as projected by the prosecution are as follows:

(3.) Before trial Court, prosecution examined 10 witnesses and marked 11 exhibits. None were examined, nor any exhibits marked on the side of the defence.