PANDITI LAKSHMAREDDY Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Sri T.S. Rayulu, learned counsel representing Smt Kavitha Gottipati, for the petitioner revisionist and Sri S. Venkata Sai, learned Special Assistant Public Prosecutor for the respondent/State.

(2.) The criminal revision under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 ("Cr.P.C") has been filed challenging the judgment dtd. 22/3/2007, passed by the X Additional District & Sessions Judge (FTC), Guntur at Narasaraopet, partly allowing the appeal of the petitioner in Crl.A.No.4 of 2005, maintaining the judgment dtd. 5/10/2004, convicting the petitioner for offence under Ss. 376 read with 511 IPC, but reducing the sentence of 5 years R.I as imposed by the Assistant Sessions Judge, Gurazala in S.C.No.160 of 2004 to 4 years R.I and confirming the remaining portion of the sentence.

(3.) The Sub Inspector of Police, Piduguralla Police Station, filed the charge sheet against the petitioner-accused stating that on 29/12/2003 at about 12.00 noon when "the victim" along with P.Ws.3 to 5 went to the fields to collect plum fruits (Regu Pallu), the accused with evil intention to commit rape, took the victim towards the red gram field near Daggu Bhavi, threw her down removed Langa and tried to commit rape and when P.Ws.3 to 5 reached there, the accused threatened them with dire consequences. On hearing the hue and cry P.Ws.6 and 7 rushed to the spot, the accused fled away. The accused also slapped the victim, who returned home and informed the same to her mother (PW.8). The victim's father P.W.1, on returning home learnt about the incident and on 29/12/2003 at 9.00 p.m. lodged report to the Police Station.