BATHINA SOMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD the learned counsel appearing for the appellant-accused as well as the learned Public Prosecutor, appearing for the respondent-State.

(2.) APPELLANT is the sole accused in the Sessions Case.

(3.) THIS criminal appeal, by the accused, under Section 374 (2) Cr. P. C. , is directed against the judgment, dated 31/1/2006, in s. C. S. T. Sessions Case No. 1 of 2002, passed by the I Additional Sessions Judge (Special Judge), Vizianagaram, convicting the accused for the offence punishable under section 376 IPC and sentencing him to suffer simple imprisonment for seven years and to pay a fine of Rs. 100/-, in default to suffer simple imprisonment for fifteen days, and convicting for the offence punishable under Section 323 IPC, and sentencing him to suffer simple imprisonment for three months and convicting for the offence punishable under Section 3 (l) (x) of the S. C. S. T. (Prevention of Atrocities Act, 1989) (for brevity "the Act 1989") and sentencing him to suffer simple imprisonment for six months and to pay a fine of Rs. 100/-, in default to suffer simple imprisonment for fifteen days and also convicting for the offence punishable under Section 3 (2) (v) of the Act, 1989, and sentencing him to suffer imprisonment for life and to pay a fine of rs. 100/-, in default to suffer simple imprisonment for fifteen days and ordering to run all the sentences concurrently.