ABHAYSINH NOORSINH PRADHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Appeal is directed against the impugned judgment and order rendered in Sessions Case No.264/2005 by the Additional Sessions Judge, Fast Track Court, Surat dated 15.11.2006 recording conviction of the appellantaccused for the offence under Sections 363, 366 and 376 of the Indian Penal Code imposing sentence as stated in the impugned order.

(2.) The facts of the case briefly summarized are as follows:

(3.) Heard learned advocate, Shri Pratik Barot for the appellantaccused and learned APP Shri H.L. Jani for the respondentState.