SYED ISSAQ ALIAS ALIZ Vs. STATE OF AP

JUDGEMENT

(1.) The accused in S.C.No.1 of 2006 on the file of the V Metropolitan Sessions Judge,(Mahila court), Hyderabad, are the appellants herein, who were tried for the offence punishable under Sec. 376 Penal Code and convicted under Sec. 235 (2) Crimial P.C. and sentenced to suffer imprisonment for life and to pay a fine of Rs. 1,000.00, in default to suffer rigorous imprisonment for a period of one month.

(2.) The accusation, which led to the trial of the accused is that P.W.1-victim girl was raped by her own father and brother, Accused Nos. 1 and 2.

(3.) The case, as unfolded, projected by the prosecution and narrated by the trial Court is as follows: