TANDU GOPI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is preferred against conviction of the trial Court for the offences under Sec. 376(1) IPC; Sec. 3 r/w 4 of the Protection of Children from Sexual Offences Act, 2012 (for short 'the Act') and Sec. 3(1)(w)(i) of the SCs/STs (POA) Act.

(2.) The case of the prosecution is that P.W.1, who is the father of the victim P.W.3, filed a complaint stating that P.W.3 was aged 17 years and on 3/3/2016, when she did not return from coolie work, P.W.2, his wife went in search of P.W.3. One Gaddapati Janamma informed that the appellant took P.W.3 to his house. As soon as P.W.2 went to the house of the appellant, the door was locked and she tried to forcibly open the door, then the appellant opened the door and ran away. On questioning, P.W.3 stated that the appellant used to take her to his house and rape her. After arrival of P.W.1 from work, a complaint was lodged in the night at 00.30 hours i.e., early hours of 4/3/2016.

(3.) After completion of investigation, the Police, Kethepally Police Station, filed charge sheet and after trial, the appellant was convicted as stated supra.