SURESH @ SATOK SHANKARBHAI PASI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appeal is directed against the judgement and order dated 1.4.2004 rendered by learned Additional Sessions Judge, Fast Track Court, Ahmedabad(Rural) in Sessions Case No.182/2003.

(2.) The appellant was the original accused charged with offences punishable under Sections 363, 366 and 376 of the Indian Penal Code. He was convicted for all the said offences and sentenced to undergo rigorous imprisonment for a period of five years and seven years respectively and also directed to pay a fine of Rs. 1,000/- for each of the offence. Substantive sentence were however, made concurrent.

(3.) As per the prosecution, the appellant on 3.8.2003 had kidnapped the minor girl, daughter of the complainant from his guardianship and had also had sexual intercourse with her against her wish.