STATE OF GUJARAT Vs. PRAMOD ANABHAI THAKUR

JUDGEMENT

(1.) THE present appeal is preferred for enhancement of sentence imposed by the learned Sessions Judge upon the accused in Sessions Case No.125/09 for the offences under sections 363, 366 and 376 of the IPC.

(2.) MR .Pandya, learned APP states that he has inquired through the jail authority and as conveyed to the jail authority by the convict, the convict has not preferred any appeal against the conviction.

(3.) IT appears that as per the medical evidence and more particularly the history given before the doctor, the victim had stated that she was knowing the accused since last one year and she had voluntarily gone of her own with Pramod Accused to Jamnagar and there they stayed for about one month and they used to have the sexual intercourse voluntarily. The another aspect is that as per the evidence of Doctor, there were no injury marks on the body or the private parts of the victim nor the opinion could be given that any physical force was applied upon her.