AJAYKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT appeal No. 185 of 2009 is directed against the impugned judgment and order rendered in Sessions Case No. 51 of 2008 by the learned Additional Sessions Judge, City Civil and Sessions Court, Ahmedabad dated 11.08.2008 recording conviction of the of the appellant -original accused No. 1 for the offence punishable under Section 394 of the IPC and acquittal for the offence punishable under Section 397 of the IPC. The appellant -original accused No. 1 has been sentenced to undergo imprisonment of 10 years for the aforesaid offence punishable under Section 394 of the IPC with fine of Rs. 10,000/ - as per the impugned judgment and order.

(2.) THE facts of the case briefly summarized are as follow:

(3.) IN order to bring home the charges levelled against the appellant -original accused, the prosecution examined the witnesses including the P.W. No. 6 -Dr. Kanodiya, who treated the victim. The prosecution has also produced documentary evidence which shall be referred to in the judgment hereinafter.