JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgement of the II Additional Sessions Judge, Chennai, in S.C.No.348 of 1998 whereby the sole accused/appellant stood charged, tried and found guilty under section 376 and 302 I.P.C. and sentenced to undergo 10 years R.I. and to pay a fine of Rs.20,000/-, in default, to undergo 2 years R.I. for the offence under section 376 I.P.C and sentenced to undergo life imprisonment along with a fine of Rs.20,000/-, in default, to undergo 2 years R.I. The sentenced are ordered to run consecutively.

(2.) THE short facts necessary for the disposal of this appeal can be stated as follows:

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions and paid its anxious consideration on the submissions made.