KAMLESHBHAI JAMNADAS HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant who was original accused No. 1 in Sessions Case No. 40 of 2008 challenged his conviction recorded by the learned Sessions Judge, Anand on dated 22. 8. 2008 for the commission of offences punishable under Sections 376 and 324 of the Indian Penal Code ('ipc', for short) by preferring this appeal. The trial Court awarded the sentence of R. I for ten years and fine of Rs. 1000/-, in default of payment of fine R. I for six months for the offence punishable under Section 376 of the IPC and R. I for one year and fine of Rs. 500/-, in default of payment of fine R. I for three months for the offence punishable under Section 324 of the IPC.

(2.) THE prosecution case in nutshell is as under:-

(3.) WE have considered record and proceedings of the trial Court and the submissions made by learned advocate Mr. Goswami for the appellant and the learned APP Mr. Bhatt for the respondent - State.