LILABHAI PASHABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Vaishya, learned advocate for the appellant, and Mr. Dabhi, learned APP for the respondent - State.

(2.) THE appellant has taken out present appeal against the judgment and order dated 31.3.2006 passed by learned Additional Sessions Judge, 2nd Fast Track Court, Deesa in Sessions Case No. 45 of 2002.

(3.) BEREFT of other details, the facts of present case can be summarized thus: -