L.VICKEY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed by the sole accused/convict/appellant (hereinafter, 'the accused') challenging the judgment of conviction and sentence dtd. 9/6/2014 in S.C.No.688 of 2013 passed by the V Additional Metropolitan Sessions Judge (Mahila Court), Hyderabad.

(2.) In the impugned judgment, the accused was convicted for the offences under Ss. 376 and 324 of the Indian Penal Code, 1860 (for short, the 'IPC') and sentenced to undergo rigorous imprisonment for life and pay a fine of Rs.1,000.00 in default simple imprisonment for one year for the offence under Sec. 376 IPC, and rigorous imprisonment for two years and pay a fine of Rs.500.00 in default simple imprisonment for six months for the offence under Sec. 324 IPC.

(3.) We have heard Mrs. T. Bala Jayasree, learned Legal Aid Counsel for the appellant, and Mr. Syed Yasin Mamoon, learned Additional Public Prosecutor for the respondent-State.