(1.) THIS criminal revision is directed against the judgment dated 2 -2 -1993 in Criminal Appeal No.19 of 1992 on the file of the learned Sessions Judge, Dharmapuri at Krishnagiri confirming the judgment of the learned Assistant Sessions Judge at Dharmapuri dated 30 -7 -1992 in S.C.No.35 of 1989.
(2.) THE petitioner was facing a trial for an offence punishable under Sections 376 and 448 of I.P.C. before the learned Assistant Sessions Judge, Dharmapuri in S.C.No.35 of 1989, who in his judgment dated 30.7.1992 sentenced the petitioner to undergo rigorous imprisonment for six years in respect of the offence under Section 376 of I.P.C.and to undergo rigorous imprisonment for one year in respect of the offence under Section 448 of I.P.C. and both sentences to run concurrently.
(3.) THE case of the prosecution is stated as follows: - On 7.12.1986 at 7.00 P.M.,the petitioner entered into the thatched house of Parooran, P.W.3 and raped Salammal, P.W.I, wife of Parooran, P.W.3. At that time, P.W.3 was away for grazing his cattle. P.W.2, mother of P.W.3 was also away to her sugarcane field.