BUDDA GANGADHARAM Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused in Sessions Case No.264 of 2011 on the file of the VII Additional District and Sessions Judge (FTC), Madanapalli (for short 'the lower Court'), filed this Criminal Appeal against Judgment, dated 20.07.2011, passed therein, whereby he has been convicted for the offences punishable under Sections 302 and 201 IPC and sentenced to suffer Imprisonment for Life for the former offence and Simple Imprisonment for three years for the latter offence.

(2.) The case of the Prosecution, as reflected from the charge sheet, is as follows:

(3.) The appellant is a distant relative of Devarinti Vedavathi (hereinafter referred to as 'the deceased'), who is the daughter of PWs.1 and 2. The appellant proposed the deceased to marry him but she refused. On 26.02.2009, at about 00 p.m., the appellant along with one R.Umapathi kidnapped the deceased, dragged her into the bushes of Gundlagutta hillock and attempted to commit rape on her. On a complaint made by the deceased, a case in Crime No.16 of 2009 on the file of Somala Police Station was registered against the appellant and another for the offences punishable under Sections 365, 376 r/w 511 IPC. In this connection, the appellant was arrested on 10-03-2009 and remanded to judicial custody. Subsequently, he was released on bail. The appellant approached the deceased and asked her either to marry him or to withdraw the case filed by her. When the deceased rejected his request, he bore grudge against her and also threatened her with dire consequences.