MOHAMMED SHERIF Vs. STATE

JUDGEMENT

(1.) THE revision is directed against the confirmation of conviction and sentence under section 363 and 376 of the Indian Penal Code by the Additional District and Session Judge (FTC), Vellore.

(2.) THE first and second accused, who are the revision petitioners herein, stood charged with offences under sections 363 and 376 of the Indian Penal Code. Both were convicted thereunder and sentenced to undergo five years and seven years rigorous imprisonment respectively. THE Judgment of conviction and sentence recorded by the Trial Court was confirmed by the appellate forum. Hence, the revision preferred by the first and second accused before this court.

(3.) THE Trial Court as well as the appellate court heavily relied upon the evidence of P.Ws.2 and 3 who are the victims in this case in the background of the birth certificates, Exs.P19 and P20, the medical certificates, Exs.P13 and P14 and the evidence of PW9, the doctor and returned the verdict of conviction.