DASARI SREENU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sole accused in Sessions Case No.66 of 2014 on the file of the Special Judge Constituted under Protection of Children From Sexual Offences Act-cum-I Additional Sessions Judge, Guntur, is the appellant herein. He was tried for the offences punishable under Sec. 376 [2][i] of Indian Penal Code, 1860 [for short, "I.P.C"] and Sec. 6 of Protection of Children From Sexual Offences Act, 2012 [for short, "POCSO Act"] for causing sexual assault on the victim girl by name Aluri Kavya on 11/7/2014 at about 1.00 a.m. in the fields nearer to Subbareddy Colony, Guntur Rural.

(2.) By its judgment, dtd. 13/11/2015 the learned Sessions Judge convicted the accused for the offence punishable under Sec. 376 [2][i] I.P.C. and sentenced him to suffer Imprisonment for Life, which shall mean, imprisonment for the remaining period of the natural life of the accused and also to pay fine of Rs.1000.00 in default, to suffer Simple Imprisonment for Three Months. But, however, no separate sentence was awarded for the offence under Sec. 6 of POCSO Act, in view of the Sec. 42 of the POCSO Act. Apart from that, the learned Sessions Judge directed the Government of Andhra Pradesh to pay compensation of Rs.2,00,000.00 from the Victim Compensation Fund [VCF] which is constituted under A.P. Victim Compensation Scheme, 2015 vide G.O.Ms.No.43, dtd. 15/4/2015, within thirty days from the date of receipt of the judgment.

(3.) The facts, in issue, are as under:-