MOHIDEEN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.4/2014 on the file of the learned Sessions Judge, Mahila Fast Track Court, Udagamandalam, stood charged and tried for the commission of the offence under section 376(1) and 506(ii) IPC. The Trial Court, vide impugned Judgment dated 26.05.2015, convicted him for the commission of the offence under section 376(1) and 506(ii) IPC and for the offence under Section 376(1) sentenced him to undergo 10 years of rigorous imprisonment for life, and also fine of Rs.1,05,000/- and in default to undergo 2 years of simple imprisonment and for the offence under Section 502(ii) IPC, a fine of Rs.5,000 in default to undergo two months simple imprisonment.

(2.) Aggrieved by the conviction and sentence awarded by the Trial Court, vide impugned Judgment dated 26.05.2015, the accused/appellant has preferred the present Criminal Appeal.

(3.) The facts leading to the filing of this Criminal Appeal briefly narrated, as follows: