JAKIR MALIK Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred by the appellant impugning the judgment dated 15.10.2013 and order of sentence dated 23.10.2013 whereby he has been convicted for committing the offence punishable under Section 363/366/419/376 IPC and sentenced as under:

(2.) This appeal has come up for hearing pursuant to the directions issued for expediting hearing in appeals filed by persons in custody (with sentence more than seven years and upto ten years).

(3.) The case FIR No. 34/2011 has been registered on the basis of statement made by Sh. Ram Bharose He reached the police station Sultan Puri on 2nd February, 2011 at 7:25 PM and reported that his daughter 'P' (name withheld to conceal her identity), aged about 13 years had left home in the morning for her school. She was a student of 8 th standard. At about 9:00 AM he received a call from the school that his daughter had not reached the school. He suspected that his daughter had been induced by Jakir, s/o Bundu Khan, permanent resident of Village AArthi, Distt. Hathras, Tehsil Sadabad, U.P. but at that time residing at RZ -K 2/19B, Nihal Vihar, Nangloi. He prayed for legal action against him.