B VENKATA RAMANA Vs. STATE

JUDGEMENT

(1.) This Appeal is preferred by the appellant/ accused by having legal aid.

(2.) The Charge framed in Sessions Case No. 129 of 1998 on the file of Assistant Sessions Judge, Madanapalle is as hereunder:

(3.) The accused was apprehended on 24-10-1997 and he was not released on bail and the matter was committed on 11-03-1998 and trial was closed on 28-7-1998 and the judgment was delivered by the Court of Session in Sessions Case No. 129 of 1998 on 31-07-1998. From the records, it is clear that a representation was made by the appellant/ accused requesting for legal aid and accordingly the present appeal had been preferred. This appeal is filed against the judgment in Sessions Case No. 129 of 1998 on the file of learned Assistant Sessions Judge, Madanapalle. The accused was found guilty under Section 376 IPC and the accused was sentenced to undergo Rigorous Imprisonment for a period of ten years and to pay a fine of Rs. 2000/- (Rupees Two thousand only) in default six months simple imprisonment and it was also further directed the period of detention shall be set off.