CHAVDA GOVINDJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Appeal is directed against the judgment and order rendered in Sessions Case No. 85/2010 by the Additional Sessions Judge, Gandhinagar dated 16th September, 2011 recording conviction of the accused for the offence under Sections 363 and 323 of the Indian Penal Code awarding sentenced as stated in detailed in the impugned judgment and order.

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

(3.) HEARD learned advocate, Ms. Khushboo Malkan for the appellant -accused and learned APP Shri H.L. Jani for the respondent -State.