KIRIT NANJIBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants challenge their conviction and sentence awarded by the learned Additional Sessions Judge, City Civil & Sessions Court, Ahmedabad, in Sessions Case No.316 of 2007 vide common judgment and order dated 26.8.2008, by which the learned trial court was pleased to convict the present appellants as under :

(2.) PRINCIPAL conviction is for offence under Section 376 of IPC, for which the learned trial court has imposed sentence of imprisonment for a period of 10 years and fine, in all, imposed is of Rs.13,000/ - plus sentence in lieu of fine.

(3.) HEARD learned advocates for the parties. Learned advocate Ms.Krishna Mishra for the appellant in Criminal Appeal No.2733 of 2008 draws attention to Exh.29 evidence of victim Kailashben and to other evidence on record. The complaint (Exh.30) is lodged by the victim herself.