STATE OF GUJARAT Vs. SAMIR RAUFBHAI MEMAN

JUDGEMENT

(1.) Heard Mr. Bhargav V. Pandya, learned APP.

(2.) According to his submission, not only an offence of kidnapping can be said to have been proved but even an offence under Sec. 376 of the Indian Penal Code (hereinafter referred to as " IPC ") is also proved on record.

(3.) He has further submitted that learned Judge has also believed the victim to be under the age of 18 years and despite, in her deposition, she has clearly stated that physical relation was entered into by the accused against her will.