SATVIRSINH ARJUNSINH PANDIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal filed under Section 374(2) of the Code of Criminal Procedure, 1973, is directed against judgment dated 8.12.1998, rendered by the learned Additional Sessions Judge, Court No. 6, Ahmedabad, in Sessions Case No.21 of 1998, by which the appellant is convicted under Sections 363, 366 and 376 of the Indian Penal Code and sentenced to suffer R.I. for 7 years and fine of Rs. 1500/- for commission of offence punishable under Section 363 I.P.C. as well as R.I. for 10 years and fine of Rs. 1500/- for commission of offence punishable under Section 366 I.P.C. and R.I. for 10 years and fine of Rs. 1500/-, in default, R.I. for one year for commission of offence punishable under Section 376 I.P.C. It may be stated that the learned Judge has directed that substantive sentences shall run concurrently.

(2.) This is a case under Section 376 I.P.C. and, therefore, in view of the decision in the case of State of Punjab v. Ram Dev, 2003 A.I.R. SCW 6947 , this Court has refrained from mentioning the name of the victim.

(3.) The facts emerging from the record of the case are as under :