GANIPISETTY MADHU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellants, Accused 1 to 5 in Sessions Case No.20 of 1994 on the file of the Assistant Sessions Judge, Machilipatnam, had preferred the present appeal being aggrieved of the judgment dated 11.4.1997 passed in the above case.

(2.) The version of the prosecution, in nutshell, is as hereunder:

(3.) It is stated that the appellants-accused on 22.2.1993 between 9.30 p.m., and 10.30 p.m., trespassed into the house of Pothuboyina Venkateswara Rao-P.W.2 and committed rape of his wife-P.W.1 and they had also caused hurt to P.W.41 and hence, they were charged under Sections 451, 323 and 376(g) I.P.C. and they were found guilty and were convicted of the said offences.