USHABEN RAJESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 1605 of 2016 is preferred the appellants - ladies against the judgment and order of conviction dated 6.9.2016 passed by learned Additional Sessions Judge, Court No. 9, Ahmedabad in Sessions Case No. 286 of 2013, whereas Criminal Appeal No. 847 of 2017 is filed by appellant Rajeshbhai @ Lalo against the said impugned judgment and order of conviction.

(2.) As the aforesaid Criminal Appeals are arising out of the judgment and order under challenge and with the consent of learned advocates for the parties, both these appeals are being taken up for hearing and are disposed of by this common judgment.

(3.) The short facts giving rise to the present appeal are that accused Nos. 1 to 7 by conspiring with one another had abducted the complainant - prosecutrix and witness Kiranben for the period from 22.11.2011 to 28.11.2011 and they were illegally confined in the house of accused No. 3 and accused No. 3 had committed rape upon the complainant. It is also alleged that in order to extort money, the accused had also assaulted the complainant with feast and kick blows and had threatened and thereby committed offence punishable under sections 365, 342, 376, 384, 387, 323, 506(1) and 120-B of IPC. Ultimately, the complaint came to be lodged.