SEELAM VENKATA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the judgment dated 27-02-2015 passed in S.C.No.28 of 2014 on the file of the Special Judge for Protection of Children from Sexual Offences cum Additional Metropolitan Sessions Judge, Vijayawada, whereby the appellant, who is the sole accused in the said case, was convicted for the offences punishable under Section 376(2) read with Section 376(2)(n) of IPC and was sentenced to undergo rigorous imprisonment for life for the remainder of his natural life and to pay a fine of Rs.40,000/- and in default of payment of fine to undergo simple imprisonment for a period of three months, the appellant has preferred the present appeal.

(2.) Facts of the prosecution case, as unfolded from the testimony of the prosecution witnesses examined in the case, may briefly be stated as follows:

(3.) We have heard Sri A.Ravindra Babu, learned counsel for the appellant/accused and the learned Public Prosecutor appearing for the respondent/State.