VINOD @ BANTI Vs. STATE

JUDGEMENT

(1.) Appellant Vinod @ Bunty has been convicted under Section 376 (2)(g) of the IPC. He has been sentenced to undergo RI for period of 10 years and to pay a fine of Rs.7000/- in default to undergo RI for a period of 1 year. Out of the fine realized a sum of Rs.15,000/- was to be paid to the prosecutrix as token of the compensation. Benefit of Section 428 of the Cr.P.C. has been granted to the convict.

(2.) Record reflects that on 31.3.2006 a complaint was made by Janaki Devi regarding missing of her grand daughter "L". She was 13 years of age. FIR under Section 363 of the IPC was registered. This was against unknown persons. Investigation was handed over to SI Rakesh Kumar.

(3.) On 10.10.2017 on the basis of a secret information the prosecutrix "L" was recovered from District Moradabad, U.P. She was brought to Delhi. Her statement under Section 164 Cr.P.C. was recorded. In this statement it was alleged that the appellant along with two others namely Tinku and Ramesh (father in law) had committed rape upon her. Usha (mother of the appellant) had induced her to marry Tinku. The family of the appellant was charged sheeted under Sections 363/376 of the IPC.