STATE OF GUJARAT Vs. MAMD JUSAB

JUDGEMENT

(1.) STATE of Gujarat, by way of this Appeal, has challenged the judgment and order dated 26.11.1993, passed by learned Extra Assistant Sessions Judge, Rajkot, in Sessions Case No.141 of 1991, by which the respondents�accused were acquitted from the charges levelled against them under Sections 323, 366, 376 and 114 of the Indian Penal Code.

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

(3.) WE have carefully examined the record and proceedings of the case and deposition of Prosecutrix Vaniben, PW-2, Exhibit-15 and her husband Mohanbhai Jivrajbhai, PW-3, Exhibit-19. As far as examining the credibility of their say about the incident of rape committed by respondents�accused as well as other unknown persons, to appreciate their credibility, we have also gone through the deposition of Dr. Ritaben Narendrabhai Patel, PW-1, Exhibit-10 who had examined the prosecutrix Vaniben.