MORJIJI AJBAJI KOLI(THAKOR) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. M.A. Thakkar, learned advocate for the Appellant and Mr. Hardik Soni, learned APP for the Respondent State through Video-conferencing.

(2.) It is the case of the prosecution that the victim Twinkal, daughter of the complainant viz. [email protected] Jivram S/o. Dhulaji Amaliya, aged 14 years 11 months was abducted in the car by the four unknown persons with intention to rape. It is alleged that one accused had forcefully made physical relation with her in the aforesaid car and then they have handed over the custody of her to accuse Vadiya Babubhai Koli. Thereafter that accuse Vaidya Babubhai Kalubhai had made forcefully physical relation to her and thereafter he had handed over her custody to accuse Maheshbhai Moraji Koli and he had made forcefully physical relation with her.

(3.) Per contra, Mr. Hardik Soni learned APP for the respondent State has objected to grant the Appeal of the Appellant and has requested to reject the same. He has submitted that present accused was having the knowledge that the victim was below 15 years of age and he ought to have informed the concerned parents of the victim girl.