SHAIK MOHAMMED KHASIM Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal is filed by the appellant/Accused, questioning the conviction recorded by the Special Sessions Judge for SC&ST (POA) Act -cum- Additional District and Sessions Judge, R.R.District, in S.C.No.73/2009 vide Judgement dtd. 18/7/2011, and sentencing him to undergo Rigorous Imprisonment for a period of eight years and also to pay a fine of Rs.1,000.00 for the offence under Sec. 376 of the Indian Penal Code and to undergo Rigorous Imprisonment for a period of two months for the offence under Sec. 323 of the Indian Penal Code.

(2.) Heard.

(3.) Briefly, the case of the Victim-PW1 is that she was residing at Mythri Nagar, L.B.Nagar, Hyderabad, when the incident had taken place and that she was studying X class and aged 15 years. The appellant/accused was a tailor by profession and neighbour of the victim.