Anbazhagan vs The State Represented By
2021 Latest Caselaw 14768 Mad

                                                                                   Crl.A.No.397 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 23.07.2021

                                                          CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                     Crl.A.No.397 of 2016

                     Anbazhagan                                       ... Appellant/Accused

                                                             Vs.
                     The State represented by
                     The Inspector of Police,
                     Sembanarkoil Police Station,
                     Nagapattinam District.
                     (Crime No. 689 of 2011)                          ... Respondent/Complainant



                     PRAYER: This Criminal Appeal has been filed under Section 374 Cr.P.C
                     against the judgment passed in S.C.No.33 of 2014 on the file of the
                     learned Sessions Judge, (Fast Track Mahila Court), Nagapattinam,
                     convicting the appellant under Section 376 read with Section 511 of IPC
                     and sentenced to undergo Rigorous Imprisonment for five years with a
                     fine of Rs.5,000/-, in default to undergo Simple Imprisonment for one
                     year.


                                     For Appellant         : Mr.K.M.Vijayan
                                                             for Mr.K.M.Vijayan Associates

                                     For Respondent        : Mr.R.Vinoth Raja
                                                             Government Advocate (Crl.Side)


https://www.mhc.tn.gov.in/judis/
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                                                                                 Crl.A.No.397 of 2016

                                                     JUDGMENT

The respondent police has filed charge sheet in Crime No.689 of

2011 for the alleged offence under Sections 376, 366-A and 506(i) of

IPC. After Trial, the learned Sessions Judge, Fast Track Mahila Court,

Nagapattinam, has convicted the accused for the offence under Section

376 read with Section 511 of IPC and sentenced him to undergo five

years rigorous imprisonment and to pay a fine of Rs.5,000/-, in default to

undergo one year simple imprisonment.

2.From the date of the conviction the accused was inside the jail.

By the order of the Government, after spending the time, the accused was

released under the remission on 29.08.2019. Since the accused was

already underwent sentence period, nothing survives in this Criminal

Appeal. Accordingly, this Criminal Appeal stands closed.

23.07.2021 Index : Yes/No Internet : Yes/No dua

https://www.mhc.tn.gov.in/judis/

Crl.A.No.397 of 2016

To

1.The Sessions Judge, (Fast Track Mahila Court), Nagapattinam.

2.The Inspector of Police, Sembanarkoil Police Station, Nagapattinam District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/

Crl.A.No.397 of 2016

RMT.TEEKAA RAMAN, J.

dua

Crl.A.No.397 of 2016

23.07.2021

https://www.mhc.tn.gov.in/judis/