KANUBHAI BHIKHABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 81/2013 (old Sessions Case No. 29/2013) by the Addl. Sessions Judge, Modasa recording acquittal of the appellant-original accused No. 1 for the offence under sec. 306 and also recording acquittal of original accused No. 2 for the offence under sec. 354, 509. However, conviction is recorded against the appellant-original accused No. 1 for the offence under sec. 354 and 509 of IPC and has also imposed sentence as stated in detail in the impugned judgment and order.

(2.) The facts of the case briefly summarized are as follows:

(3.) Heard learned advocate Ms. Kruti Shah for the appellant-accused and learned APP Shri H.L. Jani for the respondent-State.