LAWS(GJH)-2024-12-24

STATE OF GUJARAT Vs. KARANBHAI

Decided On December 06, 2024
STATE OF GUJARAT Appellant
V/S
KARANBHAI Respondents

JUDGEMENT

(1.) Though served with the notice issued by this Court, the respondent-accused has not remained present before this Court either in person or through an advocate and oppose the present appeal.

(2.) This enhancement appeal is being filed by the State under Sec. 377 of the Code of Criminal Procedure, 1973, against the judgment and order of conviction and sentence dtd. 25/9/2023 passed by the learned Special (POCSO) Judge and Additional Sessions Judge, Kheda at Nadiad, in Special (POCSO) Case No.28 of 2021, whereby the learned Special Judge convicted the respondent-appellant (i.e. the original accused no.1) for the offences punishable under Sec. 354D(1)(i) of the Indian Penal Code, 1860, as well as under Sec. 12 of the Protection of Children from Sexual Offences Act, 2012, and sentenced him as under : <FRM>JUDGEMENT_24_LAWS(GJH)12_2024_1.html</FRM>

(3.) The case of the prosecution, in a nutshell, is as under :