CHINTAKAYALA VENKATAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Cr.P.C., is filed by the petitioner/accused No.2, challenging the judgment, dtd. 24/4/2009, passed in Criminal Appeal No.178 of 2017 by the learned IV Additional District and Sessions Judge (Fast Track Court) at Mahabubnagar, whereby, the conviction and sentence of rigorous imprisonment for a period of three years and also sentence to pay a fine of Rs.2,000.00 for the offence punishable under Sec. 376 of IPC imposed against the petitioner / Accused No.2 by the learned Assistant Sessions Judge, Nagarkurnool, vide judgment, dtd. 7/11/2007, passed in S.C.No.640 of 2005, was partly allowed and the sentence of imprisonment imposed by the Trial Court is confirmed and the fine imposed by the trial Court has been modified as compensation of Rs.25,000.0000 instead of fine of Rs.2,000.0000.

(2.) The case of the prosecution, in brief, is as follows:

(3.) Charges under Ss. 376 and 506 IPC were framed against the petitioner/accused. During the course of trial, prosecution examined P.Ws.1 to 15 and got marked Exs.P.1 to P.13. On behalf of the petitioner/accused, Ex.D1 and D2 were marked and no witnesses examined.