VEMULA VEERA SWAMY Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal, under Sec. 374(2) of Code of Criminal Procedure, 1973 (for short, 'Cr.P.C') has been preferred by the Appellant / Accused against the judgment of conviction rendered by the learned Assistant Sessions Judge, Machilipatnam (for short, 'the Sessions Court') in Sessions Case No.104 of 2009 by its judgment dtd. 18/8/2009, convicted the accused for the offences punishable under Sec. 366 and 376 of Indian Penal Code, 1860 (for short, 'IPC').

(2.) Vide Judgment, dtd. 18/8/2009, the Sessions Court convicted the Accused under Sec. 235(2) of Cr.P.C., for the offences punishable under Sec. 366 and 376 IPC. Accordingly, the accused was sentenced to undergo Rigorous Imprisonment for Five (5) Years and directed to pay a fine of Rs.1000.00, in default, he shall suffer Simple Imprisonment for a period of six months for the offence punishable under Sec. 366 IPC. The accused was further sentenced to undergo Rigorous Imprisonment for Ten (10) years and directed to pay a fine of Rs.2000.00, in default, he shall suffer Simple Imprisonment for Six months for the offence punishable under Sec. 376 of IPC. Both the sentences were directed to be run concurrently.

(3.) For the sake of convenience, the parties will be referred to as arrayed before the Sessions Court.