T HANMANTHU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri H. Venugopal, learned Counsel representing the appellant-accused and the learned Public Prosecutor.

(2.) This appeal is preferred as against the judgment dated 12-11-1997 passed in Special S.C.No.59 of 1996, in Crime No. 10 of 1996 of P.S. Tiryani, on the file of the Special Judge for SC & ST (POA) Act Castes-cum-Additional Sessions Judge, Adilabad.

(3.) The charge-sheet was laid as against the accused for the offences under Sections 354 and 506 I.P.C. and Section 3