KARUBA NALLAPPAGARI SREENIVASAPPA Vs STATE OF AP.
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-001012-001012 / 2006
Diary number: 22674 / 2005
Advocates: V. N. RAGHUPATHY Vs
Criminal Apeal No. 1012 of 2006 1
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1012 OF 2006
KARUBA NALLAPPPAGARI ..... APPELLANT
VERSUS
STATE OF A.P. ..... RESPONDENT
O R D E R
1. The only argument made by the learned counsel is with
regard to the quantum of sentence.
2. The accused appellant stands charged for offences
punishable under Section 376 of the Indian Penal Code for
having raped a girl aged about 9 years. P.W. 2, the victim
appeared in the witness box and gave a very gruesome and
pathetic story as to the manner in which she had been
raped. The trial court, which in this case is the
Assistant Sessions Judge, held that as the accused was
about 19 years of age on the date of the incident a
sentence of 7 years would meet the ends of justice. The
matter was thereafter taken by way of an appeal before the
Sessions Judge who confirmed the conviction and sentence of
Criminal Apeal No. 1012 of 2006 2
the appellant. The High Court further in revision has also
affirmed the order of the courts below. The matter is
before us after the grant of special leave.
3. It bears highlighting that sub-clause (f) of sub-
section (2) of Section 376 specifically provides for a
sentence of not less than 10 years where the rape is
committed on a woman under 12 years of age although the
proviso gives liberty to the Court to impose a sentence of
less than 10 years by recording special and adequate
reasons. We observe that the Courts below have already
exercised their discretion and awarded a sentence of less
than 10 years to the appellant
4. We are thus not inclined to interfere in the matter.
5. The appeal is dismissed.
......................J [HARJIT SINGH BEDI]
......................J [C.K. PRASAD]
NEW DELHI AUGUST 03, 2010.