BADDAM PRASHANTH REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant/accused, aggrieved by the judgment passed by the Special Sessions Judge for SC & ST (POA) Act, 1989, Ranga Reddy District at L.B.Nagar, dtd. 7/6/2010, in S.C.No.163 of 2008, where under, the appellant/accused was found guilty for the offence under Sec. 377 of the Indian Penal Code, 1860 (for short 'IPC'), convicted and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.1,000.00 and in default of payment of fine, he shall undergo simple imprisonment for a period of one month.

(2.) For the sake of convenience, the parties herein are referred to as they were arrayed before the trial Court.

(3.) The case of the prosecution in nutshell: