DHOBABHAI ATABHAI SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal has been filed by original accused no.1, who is convicted by learned Additional Sessions Judge, Nadiad by judgment dated 16-8-1997 rendered in Sessions Case No.156 of 1990, for having committed offence under Section 497 of the Indian Penal Code.

(2.) The appellant herein and one Jenabhai Galabbhai Sodha were both charged for having committed offences punishable under Section 376, and in the alternative under Sections 497, 498 read with 114 of the Indian Penal Code.

(3.) Complaint was lodged by the father of one Baluben. She was a married lady aged about 20 to 22 years of age. It was the case of the prosecution that the appellant with the help of original accused no.2 had, by giving false promises, enticed the lady on 30th March 1989 and stayed with her at several places and had extramarital intercourse and had thereby committed the said offences.