STATE OF GUJARAT Vs. NATVARLAL SHANTILAL BHANGI

JUDGEMENT

(1.) This appeal, under Section 378 of the Code of Criminal Procedure, 1973 is directed against the judgment and order dated 28. 02. 1989 passed by the learned Addl. Sessions Judge, Ahmedabad (Rural) at Mirzapur in Sessions Case No. 14 of 1987, whereby, the respondent, original accused, has been acquitted of all the charges leveled against him.

(2.) The facts in brief of the prosecution case are as under;

(3.) Learned APP has submitted that the impugned judgment and order passed by the Court below is contrary to the provisions of law and the evidence on record. She has submitted that the evidence on record proves that the prosecutrix was born on 12. 06. 1970 and the incident in question took place on 28. 04. 1986. Therefore, at the time of the alleged incident, the prosecutrix was below 16 years of age.