MAHESHBHAI VAGHABHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant - original accused has preferred this Criminal Appeal under section 374 of the Code of Criminal Procedure challenging the judgement and order of conviction and sentence passed by the 5th Additional Sessions Judge, Godhara, Camp at Lunawada in Sessions Case No.139 of 2012 dated 18/7/2016, by which the trial court convicted the appellant - original accused for the offence punishable under sections 376 and 506(2) of Indian Penal Code, 1860.

(2.) Facts giving rise to the present Appeal are set out as under :-

(3.) Mr.Zubin Bharada, the learned counsel appearing for the appellant accused has raised the following contentions :- The conviction is against the evidence on record, against the provision of law and against settled legal position;