KARRI SIMHACHALAM NAIDU Vs. STATE OF A P

JUDGEMENT

(1.) This revision has arisen out of concurrent findings recorded by the Principal Assistant Sessions Judge, Ranga Reddy district and v. Additional Sessions Judge Fast Track Court Ranga Reddy district in S.C. No. 132 of 2003 dated 5.2.2004 and Crl.A. No. 18 of 2004 5.8.2004 respectively.

(2.) The prosecution case is as follows:

(3.) The accused was working as Teacher in a private school at Lingapur village, on 22.6.2002 during evening hours, the daughter of the defector-complainant namely Tulasi informed her mother that the accused removed her underwear and inserted his pennies into her anus, as a result of which, she sustained bleeding injury to her private parts, thereafter the accused instructed the school attainders Smt. Mallamma and Chandrakala to wash the body and clothes of the victim. On 24.6.2002, the father of the victim and Ors. questioned the accused about the incident, then the accused admitted his guilt but prayed not to give any report against him. Thereafter, the other school girls namely Uma Devi and Krishna Veni also informed the father of the victim that the accused committed the same offence against them a so several times. Further a report was given on 24.6.2002 at 14.30 hrs which was registered in Cr. No. 118 of 2002 on the file of Medchal P.S. under Section 377 and 376(f) Indian Penal Code. Further necessary investigation was done and later charge sheet was filed in the case.