FIROZBHAI DAUDBHAI AGARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Appeal is directed against the impugned judgment and order rendered in Sessions Case No. 100 of 2013 by the learned Additional Sessions Judge, Bhavnagar dated 31.3.2014 recording conviction of the Appellant/Original Accused for the offence under Ss. 363, 366 and 376 of the Code of Criminal Procedure imposing the sentence and fine as stated in detail in the impugned judgment and order.

(2.) The Appellant/Original Accused No. 1 is said to have abducted and enticed away the minor daughter of the complainant aged about 15 years and lured her for marriage and also took her away and moved from place to place and committed rape without her consent and thereby committed offence under Ss. 363, 366 and 376 of the Indian Penal Code.

(3.) Heard learned Advocate Shri Hardik A. Dave for the Appellant and learned APP Ms. Hansa Punani for the Respondent - State of Gujarat.