AKRAMBHAI ISHRATALI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appellant has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 26.5.2014 passed by the learned 2nd Addl. Sessions Judge, Surendranagar in Sessions Case No. 34 of 2013, whereby, the learned trial Judge has convicted the appellant under sec. 363 of IPC and sentenced to undergo R/I for two years and to pay a fine of Rs. 5000/ -, in default, to undergo further S/I for three months. The appellant is also convicted under section 376 of IPC and sentenced to undergo R/I for seven years and to pay a fine of Rs. 5000/ -, in default, to undergo further S/I for three months, which is impugned in this appeal.

(2.) THE brief facts of the prosecution case is as under:

(3.) THE accused was charged vide Ex. 2. The appellant accused pleaded not guilty and claimed to be tried.