VINO KUAMR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This appeal U/S 374 of the Code of Criminal Procedure (in short 'Cr.P.C.') has been preferred against the judgment and order dated 23-11-2006 passed by District and Sessions Judge, Rudraprayag in Sessions Trial No. 2 of 2005, U/Ss 363,366,376 I.P.C. convicting the appellant U/S 363 I.P.C. and sentencing him to undergo two years R.I. and to pay a fine of Rs. 5,000/- and in default of payment of fine to serve out three months S.I. The accused/appellant was acquitted of the charges U/Ss 366 and 376 I.P.C.

(2.) The prosecution case, in brief, is that on 29-11-2004, Pushkar Singh Jangwan handed over written report Ext. Ka.1 at Police Out post Augustmuni stating therein that his daughter Km. Suman, a minor girl of 14 years, went to Rudraprayag for purchasing necessary domestic goods. His wife Smt. Yasolda Devi had arranged the vehicle to carry her daughter to Rudraprayag. When Km. Suman did not return, he searched her but she could not traced out.

(3.) Thereafter P.W.1 Sri Pushkar Singh Jangwal informed the chauki incharge Augustmuni by telephone that his daughter Km. Suman had returned to home who had gone to attend marriage party at Srinagar.