JAI NARAIN Vs. STATE

JUDGEMENT

(1.) ACCUSED Jai Narain was charged and prosecuted for the commission of offences under Section 363/366/376 IPC for having kidnapped Avinash Kaur, a female minor, then under 18 years of age from the lawful guardianship of her parents with intent that she will be forced or seduced to illicit intercourse and in fact raped her several times at different places outside Delhi. After trial, the accused was held guilty and sentenced as under : -

(2.) THE present appeal through jail is directed against the order of conviction and sentence, of the Learned Addl. District Judge, Delhi, dated 30.5.1985. Shri R.N.Kapur, Advocate was appointed amicus curiae who, as usual presented the case in a forceful manner.

(3.) I have carefully perused the evidence with a view to determine the quantum of sentence which will meet the ends of justice.