SALAGALA PRABHUDAS Vs. STATE OF A P

JUDGEMENT

(1.) This criminal appeal has been filed by the sole appellant-accused assailing the judgment dated 3-6-2003 passed by the learned Assistant Sessions Judge, Bapatla, in S.C. No.159 of 2003, convicting and sentencing him to suffer rigorous imprisonment for a period of ten years for the offence punishable under Section 376 of Indian Penal Code (for short 'IPC') and to pay fine of Rs.1,000/- in default to suffer rigorous imprisonment for three months, and also to suffer rigorous imprisonment for a period of one year for the offence punishable under Section 417 IPC and to pay fine of Rs.2,000/- in default to suffer rigorous imprisonment for three months.

(2.) The case of the prosecution is that P.W-1 the victim and the accused-Salagala Prabhudasu, are neighbours at Bapatla, the accused deceived P.W-1 promising to marry her and had sexual intercourse with her several times. On account of that, she became pregnant, the accused got the pregnancy terminated and thereafter refused to marry her. On a complaint, a case in Crime No.95/2002 was registered by Bapatla town police against the accused for the offence punishable under Sections 376 and 420 IPC, investigated into and the charge- sheet was filed.

(3.) Charges under Sections 376 and 420 IPC were framed against the accused for which he pleaded not guilty.