AKUTHTA VENKANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) APPELLANT, who is A. 2 in Sessions Case No. 779 of 2002 was charged by the learned I Additional Assistant sessions Judge, Warangal along with A. 1, who is none other than the father of the appellant, for the offence punishable under Section 376 (2) (g) of the Indian Penal code, 1860. As A. 1 was murdered during the pendency of the sessions case, the case against him was abated and ultimately the appellant alone was tried for the said offence and the trial Court having considered the entire evidence both oral and documentary has come to the conclusion that the appellant is guilty of the said offence and accordingly sentenced him to undergo rigorous imprisonment for a period of ten years and also to pay a fine of Rs. 1,000/- in default to suffer simple imprisonment for a period of one month.

(2.) THE substance of the charge framed against the appellant and other accused is that on 2. 4. 2002 at about 3-30 p. m. at Pariapally Village they committed gang rape on one Akuthota Lakshmi, who was examined as PW. 1.

(3.) AS per the evidence that came during the course of trial, in brief, the case of the prosecution, is as follows: