(1.) Present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 43 of 2005 by the learned Additional Sessions Judge, Surendranagar dated 07.12.2006 recording conviction of the appellant-accused for the offence punishable under Section 363, 366 and 376 of the IPC and fine as stated in detail in the impugned judgment and order.
(2.) The facts of the case briefly summarized are as follow:
(3.) After investigation was over, the charge-sheet was filed and as the offence are triable by the court of Sessions, the case was committed to the Sessions Court, Surendranagar. Thereafter, the learned Additional Sessions Judge, Surendranagar framed the charges for the offences and proceeded with the trial.