JETHABHAI RATNABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal arises out of a judgment and order rendered by the learned Additional Sessions Judge, Dhrangadhra, in Sessions Case No.27/2003, on 12th May, 2004, convicting the appellant -accused for an offence punishable under Section 376 of the Indian Penal Code and sentencing him to undergo R.I. For a period of 8 years and to pay a fine of Rs.12,000/ -, in default, to undergo R.I. for two years.

(2.) THE brief facts of the case can be narrated thus:

(3.) THE charge against the appellant was framed at Exh.3, to which he pleaded not guilty and claimed to be tried.