SHAKEER S/O AHMADSAB Vs. STATE

JUDGEMENT

(1.) The Judgment and Order of conviction dated : 14.2.2011 passed by the Prl. Sessions Judge, Raichur, in S.C.No.54/2009 is called in question in this appeal by the accused/appellant.

(2.) By the said Judgment and Order of conviction, the learned Session's Judge has convicted the accused for the offence punishable U/Sec.452 & 376 of IPC and imposed 7-years of rigorous imprisonment and to pay fine of Rs.25,000/- and if he fails to pay the fine amount, he has to further undergo rigorous imprisonment for a period of six months for the offence punishable U/Sec.376 of IPC and he has also been imposed 2-years of rigorous imprisonment and to pay fine of Rs.1,000/- and if he fails to pay the fine amount, he has to further undergo rigorous imprisonment for a period of one month for the offence punishable U/Sec.452 IPC.

(3.) The appellant/accused being aggrieved by the judgment and order of conviction for the said offences and also challenging the legality and correctness of the judgment and order of conviction of the trial court, preferred the present appeal on the grounds as mentioned in the appeal memorandum.