SYED YOUNS QUADRI Vs. THE STATE

JUDGEMENT

(1.) THE appellant being the accused before the Fast Track Court -II, Raichur, in S.C. No. 153/2006, was convicted for the offences punishable under Sections 366 and 376 of IPC and sentenced to undergo R.I. for a period of 10 years and to pay fine of Rs. 10,000/ - and the sentences were ordered to run concurrently. The said judgment of conviction and order of sentence is challenged before this Court, in this appeal.

(2.) THE records disclose that the accused was arrested on 19.08.2006 and since then, he has been in judicial custody.

(3.) THE allegations made in the first information report are that, the first informant has a daughter and four sons. The daughter Kum. Shagufta Khanam was aged about 22 years and in fact, she was suffering from some mental ailment. The appellant/accused has claimed himself as a special person and he has got some extraneous power so that he can treat such persons who are suffering from mental ailments and remove adverse attack on such persons. By saying so, he stayed in the house of the complainant from 13.08.2006 and in fact, he made lot of predictions and assurances to cure the problem of the daughter of the complainant. In this background, it is said that on 16.08.2006, the accused abducted the victim -girl and thereafter, the victim -girl and the accused/appellant went to several places and during that span of time, the accused/appellant committed rape on the victim -girl.