K J THAKER, J. - (1.) ON 10th April, 2015, this matter was listed on the 'For Orders' Board. Today, with the consent of the learned Advocates of the parties, the matter is taken up for hearing today. Learned Advocate Mr. Hardik Raval appears for the complainant and he is permitted to file his Vakalatnama during the course of the day.
(2.) HEARD learned Advocate for the appellant Mr. Ashish M. Dagli, learned Advocate for the complainant and Additional Public Prosecutor for the respondent State Ms. Monali H. Bhatt.
(3.) BY way of this Appeal, the Appellant the original accused has felt aggrieved by the judgment and order of conviction dated 16.12.2009 of the learned Sessions Judge, Bhavnagar in Sessions Case No.180/2008 whereby the appellant herein was convicted and handed the following punishments : - JUDGEMENT_89_LAWS(GJH)4_2015.htm The case in brief and the incident which occurred on 26.03.2008 are as under : - On the said day at around 14.00 to 19.00 hours, it is alleged by the complainant that minor daughter of the complainant was induced by the present appellant with a promise of marrying her and jad sexual relations with her. The prosecutrix is alleged to have been kidnapped, and without her consent, the accused is alleged to have had sexual intercourse at Bileshwar. On basis of the above, a complaint was filed and the investigation was carried out. And at the end of the trial, the learned Sessions Judge, Bhavnagar convicted the accused as detailed above.;