BANDARI GANGARAM Vs. STATE OF A P

JUDGEMENT

(1.) A-1 and A-2 in S.C. No.53 of 2003 on the file of the learned I Additional Sessions Judge, Karimnagar, were found guilty for the offence under Section 376(2) (g) IPC, however they were not found guilty for the offences under Sections 3(ii)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989 (for short "SC " ST Act") and 506 (ii) IPC, and both of them were convicted and sentenced for the same to undergo rigorous imprisonment for 10 years each and to pay a fine of Rs.2,000/- each, in default of payment of fine to undergo simple imprisonment for two months by the said Court by its judgment dated 29-04-2004. Aggrieved by the said impugned judgment of conviction and sentence, A-1 and A-2 preferred this appeal, inter alia, on the following grounds:

(2.) The brief facts of the case of the prosecution are as under:

(3.) On their pleading not guilty to the charges, A-1 and A-2 were tried for the charges referred supra.