DR.DHANANJAYA Y.CHANDRACHUD, J. - (1.) This judgment has been divided into the following sections to facilitate analysis: A. Factual Background B. Proceedings before this Court C. Analysis C.1 Intersectionality: The Different Hues of Identity C.2 Disability and Gender: Twin Tales of Societal Oppression C.3 The 'Caste' that is Difficult to Cast Away: Protection of Members of Scheduled Castes and Scheduled Tribes C.4 Section 3(2)(v) of SC and ST Act C.5 Punishment under Section 376 of the IPC D. Conclusion and Summary of Findings A. Factual Background 1. Leave granted.
(2.) This appeal arises from a judgment of a Division Bench of the High Court of Andhra Pradesh dated 3 August 2019. The High Court has affirmed the conviction of the appellant for offences punishable under Section 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989[1] and Section 376(1) of the Indian Penal Code. [1] "SC and ST Act"
(3.) The appellant has been sentenced to suffer imprisonment for life for each of the above offences, the substantive sentences being directed to run concurrently. In addition, the appellant has been sentenced to pay a fine of Rs. 1,000 for each of the offences and in default to suffer imprisonment of six months.;