SUNDARAVADIVEL Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal appeal is filed against the order of the learned Sessions Judge, (Fast Track Mahila Court), Theni, in S.C.42 of 2016 dated 16.11.2016 convicting and sentencing the appellant to undergo 6 years rigorous imprisonment for the offence under Section 376 IPC and also to pay a fine of Rs.50,000/- towards compensation to the victim and to undergo 1 year rigorous imprisonment for offence under Section 417 IPC.

(2.) The facts, which culminated in the order of conviction and sentence, are briefly stated hereunder:

(3.) On the side of the prosecution, 12 witnesses were examined as P.W.1 to P.W.12 and 6 documents were marked as Ex.P.1 to Ex.P.6. No material objects were produced. On the side of the accused, no witness was examined and one document was marked as Ex.D.1.