DEVUBHAI JINABHAI GOHIL (RAJPUT) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present applicant was tried by learned Additional Sessions Judge, Dhranagadhra, District Surendranagar, in Sessions Case No. 22 of 2007, for the offences punishable under Sections 376 and 506(2) of the Indian Penal Code, vide judgment and order dated 28th of September, 2007, Trial Court found present applicant guilty for both the charges and the applicant was convicted and sentenced to undergo rigorous imprisonment of 10 years and to pay fine of Rs. 5,000/- for the offence punishable under Section 376, while he was also convicted and sentenced to undergo rigorous imprisonment of one year and to pay find of Rs. 1,000/- for the offence punishable under Section 506(2) of the Indian Penal Code. The learned Trial Judge also directed to award compensation of Rs. 50,000/- to the victim under Section 357 of the Code of Criminal Procedure.

(2.) Being aggrieved and dissatisfied, original accused, present applicant, preferred Criminal Appeal No. 1233 of 2007 before this Court. Division Bench of this Court Admitted the Appeal on 18th of October, 2007.

(3.) Instant application is filed by the appellant applicant with prayers to suspend the sentences imposed upon him by the Trial Court till the final disposal of Appeal as well as to release him on bail during pendency of the Appeal.