RAMLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this criminal appeal, challenge is levied to the judgment of conviction and order of sentence dated 13.05.1999 passed by the second Addl. Sessions Judge, Ambikapur, Surguja(M.P.) (now in C.G.) in Sessions Trial No. 403/1994 whereby and whereunder he convicted and sentenced the appellant as under:-

(2.) In brief, the prosecution story is that at the time of alleged incident prosecutrix was about 12 years old, she was a resident of Ganjar-anpara. On 21.06.1994 appellant enticed prosecutrix that he would marry her. Prosecutrix believed on his promise and went to Pratappur Naka. Thereafter, appellant took her to village Sedam where he committed repeatedly sexual intercourse with her. Meanwhile, her father informed Police Station Ambikapur on 21.06.1994 that she was missing. On such information a report of missing person was registered.

(3.) Being aggrieved, the appellant has preferred this criminal appeal.