MOHAMMED IRFAN KHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant/accused No.1, aggrieved by the judgment passed by the V Additional Metropolitan Sessions Judge (Mahila Court) at Hyderabad, dtd. 17/6/2013, in S.C.No.280 of 2010, where under, the appellant/accused No.1 was found guilty for the offences under Ss. 376 and 506 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 fine of Rs.1,000.00 and in default of payment of fine, he shall undergo simple imprisonment for six months for the offence under Sec. 376 of IPC and also sentenced to pay Rs.1,000.00 and in default of payment of fine, he shall undergo simple imprisonment for six months for the offence under Sec. 506 of IPC.

(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: