SHAIK MEHTAB Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the sole accused against the judgment dated 9-11-1995 in S.C. No. 154/1994 on the file of the Assistant Sessions Judge, Bodhan, in convicting him for the offence under S. 376, IPC to undergo Rigorous Imprisonment for 7 years and to pay a fine of Rs. 300/-, in default, to undergo simple imprisonment for 2 months.

(2.) The case of the prosecution is that the prosecutrix while returning from Bhanswada after attending shandy on 13-8-1992 at about 7-00 p.m. by walk to Durki village and the accused came all of a sudden and dragged her into the nearby bushes by the side of the road and fell her down and committed rape on her forcibly and the said incident was witnessed by independent witnesses and the matter was reported to the Village Administrative Officer of Someswar and who in turn gave a complaint to the P.S. and the police investigated into the matter.

(3.) The prosecution examined PW. 1 to PW. 10 and marked Ex. P-1 to P-6 and M.Os. 1 and 2. On behalf of the defence, none was examined and no document was marked.