SENDIL KUMAR Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant/accused No.2 challenging the Judgment of conviction and order on sentence dated 5.12.2017 passed in S.C.No.57/2015 on the file of LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru City, convicting the appellant for the offence punishable under Sections 363 of Indian Penal Code and sentencing him to undergo simple imprisonment for a period of two years and to pay a fine of Rs.10,000/-, in default, to undergo simple imprisonment for a period of six months.

(2.) The brief facts of the case are: The gist of the case of the prosecution is that, the appellant/accused No.2 took the victim girl, who was studying in VII Standard in Nirman Public School. She was aged about 13 years at the time of incident. That on 14.10.2014, when the victim girl was dropped at the School in a private van at 8-30 a.m, this accused thereafter took the victim girl to the house of the accused No.1 and facilitated accused No.1 to commit the rape on her.

(3.) The specific charge against appellant/accused No.2 is that, he kidnapped the minor girl from the School and left the girl in the house of accused No.1.