KONGARANI RAMUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 12. 2. 2004 passed by the Assistant Sessions Judge, Anakapalle, visakhapatnam Division, against the appellant/accused in S. C. No. 111 of 2002.

(2.) THE appellant was tried for the offence under Section 376 IPC, he was found guilty for the said offence, convicted and was sentenced to undergo rigorous imprisonment for ten years and to pay fine of Rs. 1,000/- (Rupees one thousand only), in default to undergo simple imprisonment for three months.

(3.) CHALLENGING the said order of conviction and sentence, the appellant preferred this appeal.