SUKRAMBHAI GULAMBHAI BHURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. Vipul Sundesha for Mr. P.P. Majmudar, learned counsel for the appellant and Mr. K.L. Pandya, learned Additional Public Prosecutor for the respondent -State.

(2.) THE appellant has challenged the judgment and order dated 22.5.2009 in Sessions Case No. 232 of 2008 by the Additional Sessions Judge of Fast Track Court, Dahod, whereby, he has been convicted for the offence punishable under Sections 376 and 506(2) of the IPC and awarded following sentence.

(3.) THE incident has taken place at about 4.00 pm and it is undisputed fact that age of the victim was between 17 and 19 years only.