ABDUL ASIF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. M.A.Shakeel, learned counsel for the petitioner and Sri T.V.Ramana Rao, learned Addl.Public Prosecutor.

(2.) This revision is filed challenging the order dtd. 19/11/2018 passed in Crl.M.P.No.36 of 2018 in S.C.No.297 of 2005 by III Additional District and Sessions Judge, Asifabad.

(3.) A case in Cr.No.155 of 2004 was registered against the petitioner herein by P.S.Kagaznagar for the offences punishable under Ss. 376 and 304 of IPC. On completion of investigation, the Investigating Officer laid charge sheet and the same was taken on file vide S.C.No.297 of 2005. The allegations leveled against the petitioner herein are that he raped and killed a minor girl namely Simran Anjum, a UKG student in Fathima Convent in Kagaznagar. Vide judgment dtd. 25/9/2006, the Court below convicted the petitioner/accused on both counts and sentenced with imprisonment for life. Feeling aggrieved by the said judgment, the petitioner herein preferred an appeal vide Crl.A.No.1623 of 2006. A Division Bench of this Court vide judgment dtd. 15/4/2009 dismissed the said appeal. The SLP filed by the petitioner/accused was also dismissed by the Apex Court on 22/2/2010.