TULSIBHAI SOMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate/s for the Appellant and learned Additional Public Prosecutor Ms. Monali Bhatt for the respondent State.

(2.) THIS appeal is directed against the judgment and order of the learned Additional Sessions Judge, Ahmedabad (Rural) dated 06.02.1997 in Sessions Case No.39/1990.

(3.) THE appellant was put to trial for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code and he came to convicted for these offences under Section 235(1) of the Code of Criminal Procedure and was directed to suffer imprisonment as under : -