STATE OF GUJARAT Vs. VAGHARI ARVINDBHAI SHIVABHAI

JUDGEMENT

(1.) BY way of present appeal, appellant - State of Gujarat has challenged the judgment and order dated 30 th December, 1994 rendered by learned Additional Sessions Judge, Mehsana in Sessions Case No.114 of 1992, by which the respondent has been acquitted from the charges levelled under Sections 363, 366, 376 and 506(2) of the Indian Penal Code.

(2.) THE brief facts of the prosecution case are as under :

(3.) NOW, considering the submissions made by learned APP if the deposition of Gopalbhai Chotamdas, PW 4, Exh.25, , who is the father of the prosecutrix is perused, he has deposed before the Court as per the complaint lodged before the Court. It appears from his cross-examination that talks of betrothal of the prosecutrix with the respondent accused were going on between their families. However, the complainant was not ready for the same since the age of the girl was 15 years.