BYRUPAKA SHANKER Vs. STATE OF A. P.

JUDGEMENT

(1.) This Criminal Appeal, under Section 374 (2) of the Code of Criminal Procedure, 1973 (for short, Cr.P.C. ), is filed by the appellant/accused aggrieved over the judgment, dated 24.11.2010, rendered in S.C.No.468 of 2010 on the file of Assistant Sessions Judge, Jangaon, whereby and whereunder, the appellant was convicted and sentenced to undergo rigorous imprisonment for a period of ten years and to pay fine of Rs.1,000/-, in default to suffer simple imprisonment for one month for the offence punishable under Section 376 (2) (f) I.P.C. and to undergo rigorous imprisonment for a period of two years for the offence punishable under Section 506 I.P.C.

(2.) Heard the learned counsel for the appellant/accused and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.

(3.) Learned counsel for the appellant/accused would contend that the appellant is an innocent person and was falsely implicated in this case due to the disputes between him and his in-laws; and, that the sentence of imprisonment imposed for the offences punishable under Sections 376 (2) (f) and 506 I.P.C. is harsh and ultimately prayed to set aside the impugned judgment and acquit the appellant/accused of the charges under Sections 376 (2) (f) and 506 I.P.C.