STATE OF GUJARAT Vs. YASIN CHANDBHAI SHEIKH

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order passed by learned Additional Sessions Judge, Court No.10, City Civil & Sessions Court, Ahmedabad, in Sessions Case No.289 of 2011, dated 21.12.2011, by which, the respondent-accused was acquitted of the charged offences. The accused was charged with offences punishable under Sections 363, 366, 376 and 450 of Indian Penal Code.

(2.) THIS appeal was admitted by this Court vide order dated 16.4.2012 and the hearing was fixed on 27.06.2012. The respondent-accused is served and he has chosen not to appear and contest this appeal.

(3.) WE have heard Mr.L.R.Pujari learned Additional Public Prosecutor for the State and Ms. Shilpa Shah learned advocate for the complainant-mother.