PADIGI NARASIMHA Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in Sessions Case No. 497 of 1991 on the file of Assistant Sessions Judge, Hyderabad and having been convicted for the offences punishable under Sections 450 and 376 I.P.C. and sentenced to undergo R.I. for ten years on each count and also to pay a fine of Rs. 1,000.00 on each count, in default to suffer S.I. for six months on each count, he has come up with this appeal.

(2.) The accused was prosecuted by Bahadurpura Police for the said offences. He pleaded not guilty to the charges. Therefore, a trial was afforded. The prosecution examined as many as 12 witnesses as per P.Ws. 1 to 12 respectively and got marked 14 documents as per Exs. P-1 to P-14 respectively and four material objects as per M.Os. 1 to 4 respectively. After examining the accused under Section 313 Cr.P.C. he was called upon to enter defence. He did not produce any defence witness.

(3.) After hearing both sides and with the material before her, the learned Asst. Sessions Judge came to the conclusion that the charges against the accused for the offences punishable under Sections 450 and 376 I.P.C. were proved beyond reasonable doubt and consequently passed the impugned order of conviction and sentence.