RAMKISHORE BHARATSINH YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeals have been preferred under Sec. 374(2) of the Code of Criminal Procedure, 1973, at the instance of the appellants-accused and are directed against the judgment and order of conviction and sentence dtd. 13/6/2017 passed by the learned 3rd Additional Sessions Judge and Special (Atrocity) Judge, Gandhidham-Kachchh, in Special (Atrocity) Cases Nos.7 and 10 of 2012.

(2.) By the aforesaid judgment and order of conviction and sentence, the learned Sessions Judge found the appellants- accused guilty for the offences punishable under Ss. 363 and 376(2)(f)(g) of the Indian Penal Code, and consequently, sentenced them as under : <IMG>JUDGEMENT_102_LAWS(GJH)7_2024_1.jpg</IMG>

(3.) The learned Sessions Judge acquitted the appellants- accused for the offences punishable under Ss. 328, 379 read with Sec. 34 of the Indian Penal Code and under Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.