(1.) THESE appeals arise out of a judgement dated 05.09.2012 rendered by the learned Additional Sessions Judge, Mehsana in Sessions Case No. 10 of 2012. Original accused were charged with commission of offences punishable under Sections 376, 406, 420, 506(2) read with Section 114 of Indian Penal Code. Learned Additional Sessions Judge, in the impugned judgement, convicted accused No.1 and acquitted his father, accused No.2. He sentenced accused No.1 to rigorous imprisonment for 05 years for offence under Section 376 of IPC. He also handed down punishments for offences under Sections 292, 293 and 384 of IPC and sentenced him to lesser periods. These sentences were made concurrent.
(2.) ACCUSED No.1 has, filed Criminal Appeal No. 1829 of 2012 challenging his conviction and sentence. The State has preferred Criminal Appeal No. 1816 of 2012 seeking enhancement of the sentence against the convict. Insofar as original accused No.2 is concerned, there has been no State appeal against the acquittal.
(3.) BRIEFLY stated the prosecution version was as follows:
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