LURAN SINGH @ NURAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is heard through Video Conferencing.

(2.) This appeal arises out of the judgment of conviction and order of sentence dated 22.07.2010 passed by the Sessions Judge, Mahasamund (C.G.) in Sessions Case No. 22/2010, whereby the Appellant stand convicted and sentenced as under:

(3.) The allegation against the appellant is that on 10.02.2010 the prosecutrix (PW-2), aged about 15 years, was kidnapped by the accused/appellant from the lawful guardianship of her parents and taken to Village Chimarkel, Chiprikon, Saliyabhata, Beltekri and Pilwapaali where he committed sexual intercourse with her against her will and promised her to marry. Missing report was lodged on 14.02.2010 at about 12:35 pm before Police Station Pithora by PW-3 Mohd. Haneef (father of the prosecutrix) which was recorded in Roznamchasahana No. 495 as Missing Person Report No. 05/2010 vide Ex.-P/16(C).