KAGITHA NARENDRA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Appeal is directed against the judgment dated 03.06.2019 passed by V Additional District and Sessions Judge- cum-Special Judge for Trial of Offences against Women, Guntur, in Sessions Case No.211 of 2017, wherein the appellant/A.1 was found guilty for the offences punishable under Sections 376(1) and 417 of Indian Penal Code (I.P.C.) and sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.1,000/-, in default, to undergo simple imprisonment for a period of two months for the offence punishable under Section 376(1) I.P.C. He was further sentenced to undergo rigorous imprisonment for a period of one year for the offence punishable under Section 417 I.P.C. Both the sentences were directed to run concurrently.

(2.) The prosecution case, in brief, is as follows:

(3.) After filing charge sheet, the case was taken on file against the appellant and his relations (A-2 to A-5) for the offences punishable under Sections 376(1), 417 and 506 read with 34 I.P.C. by the learned Additional Junior Civil Judge, Ponnur. Since the offences are triable by the Court of Sessions, the case was made over to the Court of Principal District and Sessions Judge, Guntur and transferred to the Court of learned V Additional District and Sessions Judge-cum-Special Judge for trial of offences against women, Guntur. Charges under Sections 376(1), 417 and 506 read with 34 I.P.C. were framed against the accuseds, which were read over and explained to them in Telugu. They denied the same and claimed to be tried.