ALLAM SUDHAKAR Vs. STATE OF AP

JUDGEMENT

(1.) This appeal is arising out of the judgment dtd. 29/1/2014 in S.C.No.450 of 2012 on the file of the VIII Additional District and Sessions Judge, Medak.

(2.) The appellant is the sole accused. A charge sheet is filed against the accused for the offences punishable under Ss. 376 (f) and 302 of IPC. The trial Court, after considering the evidence on record, convicted the appellant under Sec. 235(2) of Cr.P.C. for the offences punishable under Ss. 376(f) and 302 of IPC and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.5000.00 for the offence punishable under Sec. 302 of IPC and to undergo rigorous imprisonment for ten years and to pay a fine of Rs.5,000.00 for the offence punishable under Sec. 376(f) of IPC. Both the sentences shall run concurrently.

(3.) The brief case of the prosecution is that on the date of incident i.e. 2/10/2011 the deceased aged about 8 years, studying 3rd class, was sent to fetch toddy from the toddy shop. The accused watched a blue film on his phone by inserting a memory card and after watching the said film, dragged the victim girl into a old building, committed rape, beat her on the face and forehead and murdered her with a suspicion that she would inform about the rape to others. Later, he sat near the market yard and after sometime he showed the dead body to the uncle of the deceased i.e. PW-2 who was searching for the girl. Further, PW-2 and accused informed about the dead body of the deceased to the grandmother of the deceased. On that, the grandmother of the deceased and other villagers went to the scene of offence. Basing on the report/Ex.P-1 given by PW-1, the Station House Officer of Jogipet P.S./PW-10 registered a case in Crime No.143 of 2011 for the offences punishable under Ss. 376 (f) and 302 of IPC, who in turn issued express FIRs. to all the concerned.