RAMESHBHAI BACHUBHAI VAIDHUKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The death reference has come up before this Court for confirmation of a Death Sentence awarded to the appellant - sole accused - Ramesh Bachubhai Vadhukiya, by judgment dtd. 17/3/2020, passed in Special POCSO (Atro) Case No.28 of 2018, whereby, the Additional Sessions Court at Rajkot, has convicted the appellant accused for the following offences and sentenced as tabulated here in under:

(2.) The appellant herein has also questioned the legality and correctness of the judgment of conviction and order of death sentence by preferring conviction appeal (Criminal Appeal No.695 of 2020).

(3.) The prosecution case, in nutshell, is that,