KAMLESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Appeal by the convict under Sec. -374 of the Code of Criminal Procedure, 1973, is preferred against the judgment and order dtd. 5/6/2020 passed in Sessions Case No.136 of 2014 by 3 rd Additional Sessions Judge [Special Judge (POCSO and Special Fast Track)] at Rajkot recording conviction of the appellant for the offences under Sec. s-302 of the Indian Penal Code and under Sec. -135(1) of the G.P. Act.

(2.) By the aforesaid judgment and order, the appellant is ordered to undergo sentence as under: <IMG>JUDGEMENT_788_LAWS(GJH)8_2023_1.jpg</IMG>

(3.) The appeal was admitted by order dtd. 13/10/2020 and the Record and Proceedings were called for. Along with an application, the Paper-book has also been submitted. The complainant side is represented by the private Advocate. This Court had directed under order dated 18- 07-2023 for taking up the main matter on 9/8/2023 and with the consent of all the parties and considering the time spent by the appellant in custody, the appeal is taken up for hearing.