MOHD. JAFARUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal appeal is filed under Sec. 374(2) of Cr.P.C., by the appellant/accused, aggrieved by the judgment dtd. 5/1/2018 in SC No.156 of 2017, on the file of the learned Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District, at LB Nagar.

(2.) Heard Sri Duggempudi Srinivasa Rao, learned counsel for the appellant and Sri Arun Kumar Dodla, learned Assistant Public Prosecutor for the respondent/State.

(3.) On 29/6/2015, at around 08.00 PM, the complaint was lodged by PW1/mother of the victim girl. In the complaint, PW1 narrated that the victim girl was mute by birth and was around 17 years old, and she used to beg in the streets near their house. On 29/6/2015, in the afternoon, after having lunch, the victim girl went out of the house. Later they came to know that the victim girl was taken in an auto by one person, and she was dropped back after some time. There was blood on the body of the victim girl, and it was informed by the people in locality that the victim girl was taken in an auto by one person, viz. Jaffar. PW15/Inspector of Police recorded the statements of PW1, PW2, and PW3. The victim girl was sent for medical examination to Modern Government Maternity Hospital. Thereafter, PW15 went to the scene of offence and examined PWs.4 and 5. The wearing apparel of the victim girl were seized, and were sent for examination to the FSL.