ASHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant appeal has been filed by the appellantaccused against the judgment dated 19.07.2019 passed by learned Additional District and Sessions Judge, Tehri Garhwal in Sessions Trial No.20 of 2018, "State vs. Ashu", by which the appellant has been convicted under Sections 363, 366 and 376 of I.P.C. and has been sentenced to undergo rigorous imprisonment of seven years along with a fine of Rs.5,000/-, rigorous imprisonment of seven years along with a fine of Rs.5,000/- and rigorous imprisonment of ten years along with a fine of Rs.10,000/- respectively with default imprisonment. All the sentences were directed to run concurrently.

(2.) Briefly stated the prosecution story as it emerges from reappreciation of the evidences on record is that, on 08.04.2018 at 10.00, a missing report was lodged by the informant, PW-1, to this effect that her daughter (prosecutrix) got married four years ago. She went to her in-laws' house from his house on 06.04.2018 at 12.00. She reached Lambgaon. On the evening of 06.04.2018, a phone call was received by him that she did not reach her in-laws' house. He contacted his relatives and when her whereabouts could not traced, he lodged the missing report.

(3.) Both the parties filed their written submissions.