(1.) Leave Granted.
(2.) The present appeal arises from the final judgment and order dtd. 26/6/2024 passed by the High Court for the State of Telangana at Hyderabad in Criminal Appeal No.384 of 2018, which confirmed the judgment and order dtd. 29/1/2018 passed by the Court of the Special Sessions Judge for Fast Tracking the Cases relating to Atrocities Against Women at Karimnagar,[Hereinafter referred to as the 'Trial Court.'] in Sessions Case No.284 of 2014, whereby the Appellant-convict, Birka Shiva,[ Hereinafter referred to as the "appellant"] was convicted under Ss. 376, 363, and 342 of the Indian Penal Code, 1860[Hereinafter referred to as "IPC"]. However, while upholding the order of conviction passed by the Trial Court, the High Court vide the impugned judgment, and order reduced the sentence awarded to the appellant and modified the sentence in the following manner:
(3.) The prosecution case as emerging from the record, as also set out by the Courts below, is as follows:
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