MADHIRI SATISH Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri. Challa Ajay Kumar, learned Counsel appearing for the Appellant and Sri. Soora Venkat Sainath, Assistant Public Prosecutor, through Blue Jeans video conferencing APP.

(2.) The appellant herein was charged for the offences punishable under Ss. 417, 376 and 420 I.P.C. By its judgment dtd. 12/1/2015 the learned Sessions Judge convicted the accused for the offence punishable under Sec. 376 I.P.C. and sentenced him to suffer rigorous imprisonment for a period of 10 years and to pay a fine of Rs.5,000.00, in default, to suffer simple imprisonment for one month. He was also convicted for the offence punishable under Sec. 417 I.P.C. and sentenced to undergo imprisonment for a period of one year and to pay a fine of Rs.1,000.00, in default, to suffer simple imprisonment for two weeks. He was also found guilty for the offence punishable under Sec. 411 I.P.C. and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.1,000.00, in default, to suffer simple imprisonment for two weeks. The substantive sentences were directed to run concurrently.

(3.) The gravamen of the charge against the accused is that he induced Mulagada Venkata Lakshmi since a year prior to the offence and in the month of June, 2012, he is alleged to have had sexual intercourse with her at Bhavani Island.