BOLLEDDU SREENU Vs. SUB INSPECTOR OF POLICE JAGGAYYAPETA

JUDGEMENT

(1.) The accused-appellant herein was prosecuted for an offence punishable under Ss. 376(1) and 506, IPC in the Court of the Assistant Sessions Judge, Vijayawada in Sessions Case No. 99 of 1989. On hearing the prosecution and the defence of the accused, the learned Sessions Judge came to the conclusion that the prosecution was able to prove the guilt of the accused and therefore, the learned Sessions Judge proceeded to convict the accused of the offence punishable under S. 376(1), IPC and sentenced him to suffer R.I. for Ten years and to pay a fine of Rs. 1000.00 in default to suffer S.I. for one year. The learned Sessions Judge further convicted the accused-appellant of an offence punishable under S. 506, IPC and sentenced him to suffer R.I. for one year. Both the sentences were ordered to run concurrently.

(2.) Being aggrieved by the aforesaid order of convictions and sentences, the accused-appellant herein has preferred the present Appeal.

(3.) The prosecution case can briefly be narrated as follows : That the prosecutrix, Kanagala Rani, is a resident of Pedamodugupalli village. She is staying in the said village along with her parents. She has three elder sisters and they are already married. It appears from the prosecution case that the parents of prosecutrix were working as coolies and therefore the prosecutrix is used to take her goats to the pasture land of Kalyanam Koteswara Rao.