A BABU RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No: 117 of 1994 is the appellant herein, who was tried by the AddI. Metropolitan Sessions Judge, Hyderabad for an offence punishable under Section 376, IPC. On evidence the learned Sessions Judge came to the conclusion that the prosecution was able to prove the guilt of the accused and therefore proceeded to convict him and sentenced him to suffer R.I. for ten years and to pay a fine of Rs. 5,000/- within one month from that date and in default to undergo further R.I. for one year.

(2.) Being aggrieved by the aforesaid order of conviction and sentence, the accused-appellant has preferred this appeal on various grounds as stated in the Appeal Memo.

(3.) The prosecution story can briefly be narrated as follows: That PW.1 is the victim in this case, who was alleged to have been raped by the accused on 3-7-1993 at about 10-00 p.m. on the third floor of Viswanadham building situated at Subhash Road, Secunderabad, which was under construction.