PONNEBOINA SATHAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) Aggrieved by the Judgment of conviction dtd. 14/9/2009 in S.C.No.62 of 2007 on the file of Special Judge for SC/ST (POA) Cases at Warangal, the appellant/accused has filed the present Criminal Appeal.

(2.) Heard Sri V.Ravi Kumar, Advocate, appointed by this Court to argue the case on behalf of the appellant and the learned Public Prosecutor for the State.

(3.) The case of the prosecution is that the appellant - accused had forcibly taken PW2 - victim into his house and closed the doors. Thereafter, he removed his clothes and forcibly removed the clothes of the victim girl and touched her all over her body. Further, the appellant tried to commit rape on PW2 - victim and she shouted for help. PW-4 and others arrived and on seeing them, the accused fled. The alleged incident happened in the house of the accused on 10/3/2007 and the complaint was given on 14/3/2007. On the basis of the said complaint, the police investigated the case and filed charge sheet for the offence under Ss. 354 of I.P.C. and 3(1)(xi) of SC/ST (POA)Act, 1989.