AMRUTBHAI BACHUBHAI PADHAR Vs. STATE OF GUJART

JUDGEMENT

(1.) This appeal arises out of a judgement and order rendered by Sessions Court, Dhrangadhra, Dist. Surendranagar in Sessions Case No. 25 of 2005 on 09.06.2006 convicting the appellant for offence punishable under Section 376 of IPC and sentencing him to undergo R.I. for ten years and to pay fine of Rs. 10,000/-, in default, to undergo S.I. for one year.

(2.) Brief facts of the prosecution case are:

(3.) Learned advocate, Mr. Barot, for the appellant, submitted that the appellant has been falsely implicated by the prosecutrix. The prosecutrix has not come out with a true version and if her deposition and other evidence adduced by the prosecutrix are examined, the same would make it clear that either the prosecutrix is not telling the truth or the investigation is not carried out honestly.