STATE OF GUJARAT Vs. RAMABHAI RUPABHAI KHANT

JUDGEMENT

(1.) Para 1. XXX XXX XXX

(2.) Para 2. XXX XXX XXX

(3.) During the trial, the accused pleaded not guilty to the charges and was tried for the above referred offences. After recording the evidence of witnesses and considering the records and papers of the case, the learned Assistant Judge convicted the accused for the offences under Section 376 of IPC but acquitted the respondent accused of the charge of offences under Sections 323, 506 (2) of IPC. The accused was sentenced to undergo Rigorous Imprisonment for a period of four years for the offence under Section 376 of IPC. The accused was given set off for the sentence already undergone and for the rest of the sentence, it was ordered to undergo Rigorous Imprisonment by judgment and order dated 1.7.1989.