SHAIK ADAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal arises out of the judgment dated 21-05-2007 passed by the Special Sessions Judge for trial of Offences under SCs and STs [POA) Act-cum-Additional Sessions Judge, Ongole in SC.No. 12 of 2000.

(2.) Shaik Adam, the appellant/sole accused was tried by the learned Special Judge for the charges under section 376 of IPC and Section 3 (2) (v) of SCs and STs (POA) Act, 1989 and he was ultimately acquitted of the charge under section 3 (2) (v) of SCs and STs (POA) Act, 1989 and was found guilty for the charge under section 376 of IPC convicted and sentenced to undergo Rigorous Imprisonment for a period of seven years and to pay a fine of Rs. 500/- (Rs. Five hundred only), in default to suffer simple imprisonment for one month.

(3.) Against the said order of conviction and sentence, the appellant preferred the present criminal appeal.