LAWS(MAD)-2018-4-401

G MARRIAPPAN Vs. STATE THROUGH INSPECTOR OF POLICE

Decided On April 13, 2018
G Marriappan Appellant
V/S
STATE THROUGH INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This Criminal Appeal is filed by the accused, who is the appellant herein, against the Judgment passed in SC.No.37 of 2006 dated 01.12.2006, by the learned Additional Sessions Judge, Mahila Court, Tirunelveli, wherein, the appellant/accused was convicted and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for 3 months, for the offence punishable under Section 376(1) IPC and to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for 3 months for offence punishable under Section 366 IPC and to undergo rigorous imprisonment for 3 years and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for 3 months for offence punishable under Section 506(2) IPC.

(2.) The learned Additional Session Judge had also directed that the three sentences would have concurrently and also directed that remand period would be set off under Section 428 of Cr.P.C.

(3.) Heard arguments of Mr.R.Sivalingam, Legal Aid Counsel for the appellant/accused and Mr.R.Prabhu Ramachandran, Government Advocate (Crl Side), for the respondent.