SURESHBHAI RAVJIBHAI PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appellant came to be convicted for offene under Section 376(2)(g). The learned Additional Sessions Judge was pleased to impose sentence of imprisonment of 10 years and sentence of fine of Rs.2000/ -. The appellant was also convicted for offence under Section 452 read with 114 of IPC. For the said offence, the learned trial court has imposed sentence of imprisonment of 2 years and fine of Rs.500/ -.

(2.) THE incident as appear from the record, shortly stated, is thus;

(3.) BEFORE the learned trial court, prosecution has examined about 13 witnesses. On perusal of the judgment of the learned trial court, it would appear that relying on the evidence of the victim, the learned trial court was pleased to convict the present appellant and also Vishnubhai who has filed the appeal separately.