MAHESHBHAI @ PAPPU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BAIL application is filed by the appellant, however in view of the short issue, by consent of the parties, the main appeal is heard today.

(2.) THE appellant was convicted for the offence punishable under Section 376 of the Indian Penal Code (for short IPC) and sentenced to undergo seven years RI with fine of Rs.3000/, in default, to undergo three months SI.

(3.) LEARNED Counsel for the appellant did not argue the matter on conviction. He, however, pressed it for challenge to the sentence, while relying upon the decision rendered by this Court in CR.MA No.16967 of 2012 in CR.A No.1218 of 2012 and allied matters decided on 18/02/2013 wherein in paragraph Nos.6 and 8 this Court has made the following observations: