STATE OF GUJARAT Vs. HARESH @ HANSRAHBHAI NANABHAI

JUDGEMENT

(1.) Both These Appeals Arise Out Of The Same judgment and order and hence, they are decided by this common judgment.

(2.) Challenge in these appeals is to the judgment and order passed by the learned Addl. Sessions Judge, Fast Track Court No.3, Amreli in Sessions Case No.90 of 2004 dated 17.01.2005 whereby, the respondent, original accused, has been convicted for the offences punishable u/s.363 & 366 IPC and has been acquitted of the charge u/s.376 IPC.

(3.) The Facts In Brief Are As Under;