TINABHAI MANABHAI DODIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vijay H. Patel for M/s. H.L. Patel Advocates for the appellant and Mr. K.L. Pandya, learned Additional Public Prosecutor for the respondent-State.

(2.) The appellant has challenged his conviction by the impugned judgment and order dated 14.3.2011 in Sessions Case No.154 of 2010 by Additional Sessions Judge, Panchmahals @ Godhra, whereby, he has been convicted for the offence punishable under Section 376 of the IPC with imprisonment to undergo 10 years RI and Rs.10,000/- fine, and in default of payment of fine, he has to undergo 3 months SI.

(3.) While admitting the appeal on 10.8.2011, the Division Bench of this High Court has also directed to expedite the appeal. The appellant is in imprisonment since more than 4 years.