STATE OF GUJARAT Vs. THAKOR RAMANAJI BABAJI

JUDGEMENT

(1.) THIS appeal arises out of a judgment and order rendered by Sessions Court, Mehsana in Sessions Case No.185 of 1992 on 15/01/1993, whereby the Sessions Court convicted the respondent for the offence punishable under Section 363 of the Indian Penal Code and was sentenced to undergo RI for one year and to pay a fine of Rs.200/-, in default, RI for two months.

(2.) IT would also be appropriate to note that this appeal is preferred by the State of Gujarat against the acquittal, but the accused has not preferred any appeal against the conviction as recorded herein above.

(3.) THE trial Court found that the prosecution could not prove the case for rape and, therefore, acquitted the accused and hence this appeal.