STATE OF A P Vs. PASALA MANI

JUDGEMENT

(1.) This criminal appeal is filed against the judgment dated 07.09.2004 passed by the Assistant Sessions Judge, Gudur, Nellore District in S.C.No.168 of 2002 acquitting the respondent/sole accused for the offence under Sections 376 and 511 of IPC.

(2.) I have heard learned Additional Public Prosecutor representing the State and Dr. K. Satyanarayana Rao, learned Legal Aid Counsel appearing for the respondent.

(3.) It was the case of the prosecution that on 14.02.2002 at about 10.30 a.m. PW.3-victim girl aged six years, who came from the school during interval and while she was waiting at the petty shop of PW.6, the respondent carried her away forcibly to the house of PW.3, when her parents were away for coolie work, he removed her underwear and his lungi and then PW.3 raised cries. Thereafter, it is said that PW.4-student studying in the same school, P. W .5 neighbour and PW.6-petty shop owner saw the respondent fleeing away from the house of PWs.1 and 2.