(1.) THE appellant is convicted for the offence under Sections 363, 366, 376 of IPC. Learned Additional Sessions Judge has imposed the sentence of rigorous imprisonment for the period of four years for the offence under Section 363 of IPC, 5 years rigorous imprisonment for the offence under Section 366 of IPC and has imposed sentence of rigorous imprisonment for the period of seven years for the offence under Section 376 of IPC. Learned Additional Sessions Judge has also imposed sentence of fine for each of the offences.
(2.) IT appears that three accused persons were tried by the learned trial Court. However, two accused persons came to be acquitted and the present appellant came to be convicted.
(3.) THE complainant is resident of village Sobhasan, Taluka and District Mahesana. Father of the victim has lodged a complaint on 05.11.2010 at Mehsana Taluka Police Station. It is say of the complainant that on 28.10.2010, while he had gone for his job, Hetalben (victim) who was at the residence had gone out of the house on the pretext going to answer nature's call and as she did not return till the late night, the complainant's family had searched for victim at nearby places. Lateron he has lodged the present complaint. It is say of the complainant that at the time of incident, victim was aged 15 years.