PRADIPBHAI TRIBHOVANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 9 of 2007 by the Presiding Officer and Addl. Sessions Judge, Fast Track Court No. 5, Ahmedabad (Rural) dated 26.12.2007 recording the conviction of the appellant -original accused for the offences under sec. 365, 376 r/w sec. 114 of the Indian Penal Code, imposing sentence as stated in detail in the impugned judgment and order.

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

(3.) Heard learned advocate Shri Barod for the appellant -accused and learned APP Shri HL Jani for the respondent -State.