ARJUNBHAI DALSUKHBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 87 of 2010 by the learned 3rd Addl. Sessions Judge, Bharuch, camp at Ankleshwar, dtd. 13/7/2011 recording conviction of the appellant-original accused for the offence under Sec. 376 of IPC and imposing sentence as stated in detail in the impugned judgment and order.

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

(3.) Heard learned advocate Shri Pratik Barot for the appellant-accused and learned APP Ms. Hansa Punani for the respondent State.