PARMAR MANISHBHAI BABULAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of rule is waived by Ms. Manisha Shah. Ld. APP on behalf of the opponent -State.

(2.) This group of applications is preferred by convicts of Special [Atrocity] Case No. 22 of 2008, who came to be convicted by the Ld. Addl. Sessions Judge Patan by judgment and order dated 6/3/2009 for offences punishable under Sections 376, 376(2)(G) read with Section 120B and Sections 342 and 354 and Section 506(2) and Section 377 of the Indian Penal Code [IPC].

(3.) The 6 appellants convicts were the accused persons before the trial Court. They are all working as teacher in the PTC Residential College at Patan. The victim is an inmate of the hostel, who took admission in the hostel on 24/7/2007. She came to be gang raped repeatedly on 4 occasions and came to be raped singularly on the 5th occasion between the period commencing from 11/9/2007 to 25/2/2008. One of the accused persons original accused No. 4 happens to be the class-teacher and others are teachers in the said college. The whole episode surfaced when the victim suddenly became unconscious on 31/1/2008 at the prayer. She was taken to Dr. Kantibhai Patel and thereafter to various other doctors. Ultimately an FIR came to be lodged on 4/2/2008 at 3.00 p.m.