P DANAPAL Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 02.07.2007, made in S.C.No.170 of 2006 on the file of the learned Sessions Judge, Mahila Court, Salem, whereby the accused/the appellant herein was convicted and sentenced as follows: <FRM>JUDGEMENT_467_LAWS(MAD)3_2015.htm</FRM> The sentence are ordered to be run concurrently.

(2.) THE case of the prosecution based on the prosecution witnesses is as follows:

(3.) THE Trial Court placed the incriminating evidence before the accused under Section 313 of Cr.P.C. and the accused denied the same in toto. On the side of the defence, no oral evidence was examined and no documentary evidence was marked. After considering the oral and documentary evidence, the trial Court convicted the accused/appellant herein for the offence under Sections 366A and 376 IPC and sentenced him as stated above. Aggrieved over the same, the accused/appellant has preferred this appeal.