STATE OF TELANGANA Vs. DINESH KUMAR DHARNE

JUDGEMENT

(1.) This referred trial arose with the letter received from Metropolitan Sessions Judge, Ranga Reddy District, dtd. 19/2/2021, whereunder he sought confirmation of death sentence imposed in a sessions case vide S.C.No.592 of 2018 against the sole accused. Since the accused also filed an appeal, challenging the said Judgment, we have heard the learned Additional Public Prosecutor and counsel to whom the criminal appeal was referred by the legal-aid committee, together and disposing them under this Judgment.

(2.) Before discussing the grounds under which the appellant/accused sought for setting aside the Judgment, his conviction and sentence and also the letter from trial Court, it is just required to examine the contents of charge sheet filed against the appellant, charges framed against him, details of the evidence as well as arguments advanced by prosecution and defense.

(3.) The appellant herein has been prosecuted by the State, through police, Narsingi, with an allegation that he kidnapped a girl of five (5) years, committed rape on her and killed her. Thereby committed the offences under Sec. 363, 366, 376(A), 302 of Indian Penal Code (for short 'IPC') and under Sec. 5(l)(m) and Sec. 6 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').