CHANDA VENKATESWARLU Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused, who allegedly kidnapped, raped and murdered Naga Pushpa, was tried by the X Additional Sessions Judge, Krishna District, Machilipatnam for the offences under Sections 364, 376, 302, 404, 201 and 75 of the Indian Penal Code (IPC). The learned Sessions Judge found the accused guilty of the offences under Section 302, 364, 376, 201 and 404 IPC. He was sentenced to imprisonment for life and Rs. 100/- with appropriate default sentence for the offence under Section 302 IPC. He was sentenced to Rigorous Imprisonment (RI) for a period of 5 years for the offence under Section 364 IPC and RI for a period of 10 years for the offence under Section 376 IPC. He was also sentenced to RI for a period of 3 years for the offence under Section 201 IPC and for a period of 2 years for the offence under Section 404 IPC. The sentences awarded against the accused were directed to run concurrently. Aggrieved by the same, the present appeal is laid. Before the trial Court as well as before us, the accused is defended by counsel provided by the State.

(2.) The case of the prosecution in brief is :

(3.) This is the evidence on the prosecution side to show that the deceased boarded the auto of the accused and was seen alive for the last time in the company of the accused. The further story of the prosecution may be stated now :