SK. MYPASHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The instant is an appeal Sec. 374(2) of Cr.P.C. challenging the judgment of conviction dtd. 11/6/2014 passed in S.C.No.5 of 2014 by the Court of the I Addl. Sessions Judge, Karimnagar.

(2.) Heard Mrs. T.Bala Jayasree (Legal Aid), learned counsel for appellant and Mrs. Shalini Saxena, learned Additional Public Prosecutor appearing for the Respondent- State.

(3.) Vide the impugned judgment, the appellant has been found guilty for the offences punishable under Sec. 376 (2)(f)(i)(n) and Sec. 506 of Indian Penal Code, 1860 (for short, 'IPC') and under Sec. 4 of the Prevention of Children from Sexual Offences Act, 2012 (for short, the 'POCSO Act') and has been sentenced to undergo rigorous imprisonment for life with fine of Rs.1,000.00 and in default of payment of fine to under to suffer simple imprisonment for a period of one (01) month. Further, the appellant has been ordered to undergo rigorous imprisonment for a period of seven (07) years and to pay a fine of Rs.1000.00 for the offence under Sec. 506 of IPC and in default to undergo simple imprisonment for a period of one month. The sentences shall run concurrently and the period of imprisonment undergone by the appellant as under Trial prisoner is set-off under Sec. 428 of Cr.P.C.