POTNURU APPALA NAIDU Vs. P.P., HYD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned Judgment dtd. 30/9/2014, the accused in S.C.s & S.T.s Sessions Case No.1 of 2014 on the file of a Special Judge for the trial of cases under S.Cs. & S.T.s. (P.O.A.) Act-cumAdditional District & Sessions Judge Vizianagaram preferred this appeal.

(2.) The accused was tried for the offences punishable under Ss. 417, 376 read with Sec. 90 of the Indian Penal Code, 1860 (for short, 'I.P.C.') and Sec. 3 (2) (v) of S.C.s & S.T.s (P.O.A.) Act.

(3.) The learned Special Judge, by Judgment dtd. 30/9/2014, convicted and sentenced the accused to undergo Rigorous Imprisonment for 7 years and to pay a fine of Rs.3,000.00 in default to undergo Simple Imprisonment for 7 months, for the offence under Sec. 376 read with Sec. 90 of I.P.C ; sentenced to undergo Simple Imprisonment for 6 months for the offence under Sec. 417 of I.P.C and sentenced to un- dergo Rigorous Imprisonment for life and to pay a fine of Rs.2,000.00 in default to undergo Simple Imprisonment for one (1) month for the offence under Sec. 3 (2) (v) of S.Cs., & S.Ts., (P.O.A.) Act. It is further ordered that the sentences imposed for the offences shall run concurrently.