(1.) HEARD learned advocate Mr.Rahul R.Dholakia for the appellant and learned APP Mr.K.L.Pandya for the respondent State.
(2.) THE appellant has challenged his conviction by impugned judgment and order dated 9.5.2006 in Sessions Case no.38 of 2006 by Addl.Sessions Judge, 5th Fast Track Court of Banaskantha at Deodhar, whereby he is convicted u/s.376 and awarded imprisonment of 5 years R.I with fine of Rs.7000/ -, and in default of payment of fine, additional R.I for one year. He is also convicted u/s.506(2) with R.I for two years with fine of Rs.1000/ - and in default of payment of fine, R.I for four months. The jail report dated 13.6.2015 confirms that appellant has already undergone almost three years and seven months imprisonment and after set -off and remission, the remaining imprisonment is only for approximately seven months, since he has been released on bail by order dated 7.5.2006 by this High Court.
(3.) THE story of incident and history of investigation has already been described by the trial Court in impugned judgment, and therefore, I do not want to reproduce the same in detail.