(1.) Heard Mr. E.Uma Maheshwar Rao, learned counsel for the appellant - accused and Mr. M.Ramachandra Reddy, learned Additional Public Prosecutor for the respondent - State.
(2.) The instant is an appeal under Sec. 374(2) of Cr.P.C. filed by the appellant challenging the judgment of conviction dtd. 11/9/2024, in S.C.No.132 of 2019, passed by the Spl. Sessions Judge for Fast Tracking the Cases Relating to Atrocities Against Women-cumXIII Addl. District and Sessions Judge, R.R. District at L.B. Nagar.
(3.) Vide the impugned judgment, the Trial Court found the appellant guilty for the offence punishable under Sec. 376(2)(f)(n) of Indian Penal Code, 1860 (for short, 'IPC') and sentenced him to undergo rigorous imprisonment for life with fine of Rs.5,000.00, and in default of payment of fine, to undergo simple imprisonment for a period of six months. The appellant was also found guilty for the offence punishable under Sec. 506 of IPC and was sentenced to undergo rigorous imprisonment for a period of one year with fine of Rs.100.00, and in default of payment of fine, to undergo simple imprisonment for a period of period of one month.
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