AMGOTHU VINOD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant/accused filed the present appeal aggrieved by the conviction recorded by the trial Court for the offence under Ss. 363, 342, 376(2)(n), 376(2)(f), 376(3), 506 of the Indian Penal Code and Sec. 5(l) read with Sec. 6 of the POCSO Act by the trial Court.

(2.) The case of the prosecution is that the victim girl-PW.3 is the daughter of PWs.1 and 2 who are father and mother, respectively. The accused is the paternal uncle of PW.3. While PW.3 was studying in IX standard she used to stay in a hostel. The appellant used to go to the hostel and proposed to marry her. He asked her to accompany him. After completion of her IX class, during summer holidays, she went to her parents' house at Madigundla Thanda.

(3.) On 3/6/2022 around 12:00 noon, the appellant went to her house in a car and then took PW.3 in the car forcibly stating that they would stay in Hyderabad. The accused kept PW.3 in B.N.Reddy Colony in a room taken on rent from PW.6. He put a chain around her neck stating that they were married and that they are husband and wife. The appellant had sexual intercourse with PW.3, several times and whenever he went outside the house, he used to lock the door by keeping PW.3 inside. She stayed in the room for eight months. On 20/2/2023, she escaped from the room and went to her parents' house. There she informed the incident to PW.2-mother. Then she was taken to the police station. PW.3 stated that her Date of Birth is 16/5/2007 and she was aged 15 years when the incident had taken place. The Police sent PW.3 to the hospital for medical examination after her statement was recorded at Bharosa Center.