SANJAYBHAI BHIMSINGBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the judgment and order of conviction dated 10.06.2014 passed by learned 5th Additional Sessions Court, Surat, in Sessions Case No.452/2012 arising out of the FIR being C.R.No.I-60/2012 under Sections 323, 363, 366, 376 and 506(2) of the Indian Penal Code, 1860, (hereinafter referred to as the IPC for short) registered at Umarpada Police Station, Dist. Surat, whereby, the learned Sessions Judge found the appellant - accused guilty and sentenced him as follows: <FRM>JUDGEMENT_566_LAWS(GJH)8_2020_1.html</FRM> All the sentences shall run concurrently and also he has been given benefit of Section 428 of the Code of Criminal Procedure.

(2.) In the present judgment, I do not propose to mention the name of the victim girl in view of the provisions of Section 228A I.P.C. and in pursuance of the observations made by the Hon'ble Supreme Court in para-4 in the case of State of Himachal Pradesh v. Shree Kant Shekari, 2004 AIR(SC) 4404.

(3.) The facts, as elaborated by the ld. trial Court are extracted in extenso, as follows: