VASHRAMBHAI BABUBHAI BAVAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate for the appellant Mr. Yogendra Thakore and learned Additional Public Prosecutor for the respondent State Ms. Monali H. Bhatt.

(2.) BY way of this Appeal, the Appellant the accused has challenged the judgment and order of conviction dated 30.06.2012 passed by the learned Additional District Judge, Gandhinagar in Sessions Case No.102/2011 whereby the following punishment was awarded : - Under Sections 363 and 366 of the Indian Penal Code Rigorous imprisonment for two years and fine of Rs.2,000/= and in default, simple imprisonment for one month. Under Section 376 of the Indian Penal Code Rigorous imprisonment for seven years and fine of Rs.5,000/= and in default, simple imprisonment for three months. The accused was given the benefit of set off and both sentences were to run concurrently.

(3.) THE brief facts of the case and the incident which occurred on 19.03.2011 is as under : -