GORRE NARAYANA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant/accused aggrieved by the conviction recorded by the VI Additional Sessions Judge (Fast Track Court) Nizamabad at Kamareddy, Nizamabad District, dtd. 11/12/2009, passed in SC.No.43 of 2007, for the offence punishable under Sec. 376(2)(f) of the Indian Penal Code.

(2.) Heard learned counsel for the appellant/accused and learned Additional Public Prosecutor for the respondent State.

(3.) Briefly, the case of the prosecution is that on 15/5/2006, around 2.30 p.m., while the victim girl who was examined as PW5 was playing in-front-of the house along with PWs.2 and 4, the appellant allegedly took PW5-victim girl and PW2 stating that he would give mangoes. PW1 who is the mother of PW5- victim girl searched for the victim girl. PW3 saw PW2 and PW5 crying and brought them back to the village and on enquiry with PW5-vicrim girl, she informed that a stranger had committed rape on her by taking her on a bicycle along with PW2 stating that he would give mangoes. On the basis of said information provided by PW5-victim girl, Ex.P1-complaint was filed before the Kamareddy Police. The same was registered and after investigation, Police filed charge sheet for the offence under Sec. 376 (2) (F) of the Indian Penal Code.