ANVAR ALIAS JUNASH ILIYASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal, under section 374 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of conviction dated 8. 11. 1995 passed by the learned Assistant Sessions Judge, Jamnagar in Sessions Case No. 87 of 1995 whereby the appellant has been convicted for offence under section 363,366-A,376 of IPC. Appellant to suffer RI for 5 years with fine of Rs. 10000/- in default to undergo RI for a period of 6 months for the offence U/s. 363 and sentenced to suffer R. I. for 5 years and fine of Rs. 10,000/- in default RI six months for the offence U/s. 366-A IPC, and sentenced to suffer RI for 8 years and a fine of Rs. 20,000/- in default to undergo RI for one year for the offence U/s. 376 of IPC all the sentences are ordered to run concurrent.

(2.) THE brief facts of the prosecution case are as under:

(3.) MRS. Manisha Lavekumar Shah learned APP submitted that looking to the evidence on record , victim is less than 14 years and in that view of the matter the order of the sessions court is just and proper.