HASMUKHPURI @ MOHANPURI GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the Additional Sessions Judge, Morbi in Sessions Case No.31 of 2013 dated 31.03.2013. By the impugned judgment, the accused - the present appellant is convicted for the offence under Sections 363 , 366 and 376 of the Indian Penal Code. The details with regard to the sentence and fine, qua each Section are as under.

(2.) Heard Mr.Barod, learned advocate for the appellant and Mr.L.B.Dabhi, learned Additional Public Prosecutor for the State.

(3.) Learned advocate for the appellant has submitted that, there is no legally acceptable material, on which the conviction could be recorded. Learned advocate for the appellant has taken this Court through the record and proceedings. It is submitted that this appeal be allowed and the conviction be set aside.