DINESHBHAI NAGINBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The above appeal under section 374 of the Code of the Criminal Procedure, 1973, is directed against the judgement and order of conviction and sentence dated 22.3.2007 passed by the learned Sessions Judge, Narmada at Rajpipla in Sessions Case No.43 of 2006, whereby the appellant has been convicted for offence under section 376 of Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and fine of Rs.2000/-, in default, to undergo further rigorous imprisonment for a period of six months and convicted him under section 506(2) of Indian Penal Code and ordered to undergo rigorous imprisonment for two years and fine of Rs.500/-, in default, to undergo rigorous imprisonment for two months. All the sentences were ordered to run concurrently.

(2.) The prosecution case, in short is as under:

(3.) Being aggrieved by and dissatisfied with the aforesaid judgement and order passed by the Sessions Court, the original accused has preferred the present appeal.