DILIP KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Mr. Avneesh Garg, learned counsel appearing for the appellant. The State of Uttarakhand is represented by Mr. Advitiya Awasthi, learned counsel.

(2.) The challenge here is to the judgment and order dtd. 25/3/2013 in the Criminal Appeal No. 203 of 2003 whereunder the learned Judge of the High Court of Uttarakhand has upheld the conviction of the appellant under Ss. 363 and 366-A of the IPC.

(3.) According to the prosecution, the appellant had kidnapped the daughter of one Jawahari Lal (PW-1), who had filed the FIR No. 2 of 1998. In the said FIR, the appellant was not named but he was charged along with other accused under Ss. 363, 366-A, 366, 376 read with Ss. 149 and 368 of the IPC.