SRINIVAS Vs. STATE BY CHINTAMANI RURAL POLICE, BENGALURU

JUDGEMENT

(1.) - This appeal by the appellant-accused is directed against the judgment and order dated 30-1-2014 passed by the Principal District and Sessions Judge, Chickaballapur, in S.C. No. 25 of 2010.

(2.) By the impugned judgment and order, the learned Sessions Judge has convicted the appellant-accused for the offence punishable under Sec. 376(2)(f) of Indian Penal Code, 1860 and sentenced him to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 5,000.00 and in default of payment of fine, to undergo R.I. for a period of one year.

(3.) Aggrieved by that, the appellant/accused has filed this appeal.