BODDULA SHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mrs. G. Jaya Reddy, learned counsel for the appellant - accused and Mr. Syed. Yasar Mamoon, learned Additional Public Prosecutor appearing on behalf of the respondent extensively.

(2.) This appeal is filed challenging the judgment dtd. 9/6/2017 in S.S.C. No.41 of 2014 passed by learned Special Judge for SC/ST (POA) Cases-cum-VII Additional District Judge, Warangal (hereinafter referred to 'trial Court').

(3.) Vide the aforesaid judgment, learned trial Court convicted the appellant - accused for the charges under Sec. - 376 (2) (f) read with 511 of IPC and Secs. - 3 (1) (xii) and 3 (2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Act, 1989') and sentenced him to undergo rigorous imprisonment for a period of TEN (10) YEARS and to pay fine of Rs.1,000.00 (Rupees One Thousand Only) and in default to undergo simple imprisonment for a period of one (01) month for the charge under Sec. - 376 (2) (f) read with 511 of IPC. He was sentenced to undergo rigorous life imprisonment and to pay fine of Rs.1,000.00 (Rupees One Thousand Only) and in default to undergo simple imprisonment for a period of one (01) month for the charge under Sec. - 3 (2) (v) of the Act, 1989. He was also sentenced to undergo rigorous imprisonment for a period of FIVE (05) years and to pay fine of Rs.1000.00 (Rupees One Thousand Only) and in default to undergo simple imprisonment for a period of one (01) month for the charge under Sec. - 3 (1) (xii) of the Act, 1989. However, learned trial Court acquitted the accused for the charge under Sec. - 376 (2) (f) of IPC.