STATE OF A.P. Vs. VELUPULA GOVARDHAN

JUDGEMENT

(1.) Challenging the validity and the legality of the judgment dated 10.7.2007 rendered by the Court of the learned Assistant Sessions Judge, Suryapet, in Sessions Case No.362 of 2006, the appellant approached this Court by way of appeal.

(2.) In the grounds of appeal, it is urged that the learned Assistant Sessions Judge, Suryapet, rendered judgment which is contrary to law, weight of evidence and probabilities of the case; that the learned judge of the trial Court ought to have seen that the ingredients to constitute the offence punishable under Section 376 read with Section 511 I.P.C. were made out by the prosecution; that the learned judge ought to have seen that the evidence of P.Ws.1 and 2 is fully corroborated with each other and that it is supported by the evidence of P.Ws.5 and 6 and Ex.P-2; that the learned judge erred in appreciating the evidence of P.W-1; and that the learned judge ought to have believed the evidence of P.Ws.1 and 2 and convicted the respondent-accused and therefore, the acquittal of the respondent-accused is unsustainable.

(3.) Reported to take it as heard by the learned Additional Public Prosecutor as well as the learned counsel appearing for the respondent-accused.