(1.) Heard learned advocate Mr. A. S. Pathan for learned advocate Mr. Ashish Dagli for the appellant and learned APP Ms. Reeta Chandarana for the respondent State.
(2.) Appellant is convicted by learned 3rd Additional Sessions Judge, Vadodara by impugned judgment and order dated 30.10.2013 in Sessions Case No.29 of 2013, whereby sentence of rigorous imprisonment of 7 years and fine of Rs.500/- with additional rigorous imprisonment of 6 months in default of payment of fine has been awarded to him for committing offence under Section 376 of the Indian Penal Code. The jail record shows that appellant has been arrested on 14.05.2013 and thereby he has undergone almost 2 years of imprisonment till date. Since his bail application has been rejected by this High Court, his appeal is taken up for hearing.
(3.) I have considered the rival submissions and perused the record in the form of paper book and records and proceedings.