STATE OF GUJARAT Vs. BAHADURSINH DEVUBHA VADHER

JUDGEMENT

(1.) This appeal is filed against the judgment and order passed by the learned Addl. Sessions Judge, Jamnagar in Sessions Case No. 83/1998 dated 17.04.1999 whereby, the respondent, original accused, has been convicted for the offence punishable u/s. 376 r/w. Sec. 511 IPC and has been sentenced to undergo RI for five years and fine of Rs. 1000/ - and in default, SI for three months. The sentence already undergone by accused was given set -off.

(2.) The facts in brief are as under;

(3.) A complaint in respect of the aforesaid incident was lodged with Jamnagar City 'B' Division Police Station. Necessary investigation was done and the accused came to be arrested. At the end of investigation, charge -sheet was filed against the accused before the trial Court. However, since it was a sessions triable offence, the case was committed to Sessions Court and ultimately, trial was initiated.