SIDDELI ANJAIAH GOUD 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.1, challenging the judgment, dtd. 3/8/2009, passed in Criminal Appeal No.23 of 2008 by the learned IV Additional Sessions Judge (FTC), Mahabubnagar, whereby, the judgment, dtd. 31/1/2008, passed in S.C.No.4 of 2007 by the Assistant Sessions Judge, Narayanpet, convicting the petitioner/A.1 for the offence under Sec. 376 IPC and sentencing him to undergo simple imprisonment for a period of seven years and also to pay a fine of Rs.1,000.00, in default, to undergo simple imprisonment for a period of one month, was confirmed.

(2.) I have heard the submissions of Smt. Kiranmai, learned counsel, representing Smt. D.Sangeetha Reddy, learned counsel for the petitioner/A.1, learned Assistant Public Prosecutor appearing for the respondent/State and perused the record.

(3.) The facts germane for disposal of this Criminal Revision Case, in brief, are as follows: