JAMPALA KRISHNA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed by appellant-accused under Sec. 374 (2) of the Code of Criminal Procedure (for short 'Cr.P.C.,') aggrieved by the Judgment of Conviction and Sentence dtd. 13/7/2012 passed in S.C.No.37 of 2011 by the learned Special Judge for trial of cases under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-cum-Additional Sessions Judge at Khammam (hereinafter referred as 'trial Court').

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the trial Court.

(3.) As per the averments of the charge sheet, on 26/4/2010 at about 08:30 PM., Islavath Lingya gave complaint stating that his minor daughter (victim) is studying 9th class at Gandhampally and she was found missing from 24/4/2010 at 08:00 PM.,. The accused also found missing in the village. The complainant searched for victim in the village, but in vain. One G.Sakru, informed the complainant (father of the victim) that accused took victim along with him in auto. Based on the complaint by father of the victim, the Police, Garla Bayyaram, registered a case in Crime No.54 of 2010 for the offences under Sec. 366 of the Indian Penal Code (for short 'IPC') and Ss. 3(1)(xv) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act').