GANGA BISHAN Vs. STATE

JUDGEMENT

(1.) This disposes of two petitions-one of Ganga Bishan and the other of 0m Parkash, which are Criminal Misc. (Main) 1182 of 1985 and Criminal Misc. (Main) 1183 of 1985 respectively. These petitions arise out of the same occurrence and, therefore, they are being dealt with together.

(2.) The accusation against both the petitioners is that they had committed offences punishable under sections 366, 363, 376 read with section 34 IPC.

(3.) The version of the prosecution briefly is as follows. Anita aged about 17 years is daughter of one Roshan Lal and she was residing with her father at 5/99, Trilokpuri, Delhi. On 7th September 1985 Maya Ram who, according to the prosecution, is one of the main culprits made Roshan Lal totally drunk and took away Anita along with him. On the way he handed over the girl to Ganga Bishan with the direction that she should be taken away to jhuggis. Accordingly, Ganga Bishan took her away in a three-wheeler scooter. It may be mentioned that Ganga Bishan is an employee of Maya Ram.