ASHWINKUMAR @ RAHUL AMRUTBHAI MAKWANA. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is filed by the original accused who was convicted by the learned Additional Sessions Judge, Ahmedabad in Sessions Case No.186 of 2007 for the offences punishable under Sections 376, 442 (sic), 354 and 506 of the Indian Penal Code. For the offence punishable under Section 376 of the Indian Penal Code, he was sentenced to undergo imprisonment for life. For other offences lesser sentences were awarded. He was also awarded fine. It is this judgment of conviction and sentence that the accused has challenged in the present criminal appeal.

(2.) BRIEFLY stated, the prosecution story is as under:

(3.) THE prosecution also examined Meenaben ­ mother of the prosecutrix as P.W.7- Exh.32. She stated that they had to evict their previous house at Raghuvir Tenement only because the accused had tried to develop close relation with her son and also threatened her that he would take away her daughter the moment she turns 18 years. She, stated that the prosecutrix was born on 9th May 1991 at Rakhial Maternity Home.