NARANBHAI SHANTILAL TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal under Section 374(2) of the Code of Criminal Procedure, Code, 1973 against the judgment and order of conviction dated 18.10.2013 passed in Sessions Case No. 17 of 2013 under Section 363, 366, 376, 506(2) of the Indian Penal Code.

(2.) The appellant is convicted by the learned Additional Sessions Judge, Nadiad vide the judgment dated 18.10.2013. The facts in capsulized form, as emerging from the prosecution case, leading to the present appeal are as follows : -

(3.) The case was committed to the Sessions Court under Section 209 of the Code and was numbered as Sessions Case No. 17 of 2013, where the charge came to be framed vide Exh. 5 on 01.05.2013 for the offences punishable under Section 363, 366, 376, 506(2) of the IPC and the prosecution had chosen to examine as many as 16 witnesses when the appellant pleaded not guilty. The documentary evidence also are 18 in number, which can be tabularised as under :