VINOD ALIAS ANTHONY VINOD Vs. STATE

JUDGEMENT

(1.) THE criminal appeal is preferred against the judgment dated 22.7.2009 made in S.C.No,380 of 2006 by the learned Sessions Judge, Magalir Neethimandram, Coimbatore.

(2.) THE appellant herein, who is an accused in S.C.No,380 of 2006 on the file of the Sessions Judge, Magalir Neethimandram, Coimbatore, stands convicted for an offence punishable under Sections 363 and 366 IPC and sentenced to undergo R.I. for a period of two years and to pay a fine of Rs.1,000/=, in default to undergo S.I. for six months for the offence punishable under Section 363 IPC and further sentenced to undergo R.I. for ten years and to pay a fine of Rs.2,000/-, in default to undergo S.I. for one year for the offence punishable under Section 366 IPC, which sentence to run concurrently. Aggrieved by the above said conviction and sentence, the appellant has preferred this appeal.

(3.) THE present evidence of P.W.1 is that he is the resident of Mettupalayam and his daughter's name is Nancy Thomas, whose date of birth is 26.10.1990. In the year 2005, his daughter was studying 10th Std. in Carewell Matriculation School, Mettupalayam. On 13.6.2005, his daughter, who went for tuition class, did not return home. At about 8.30 p.m. he informed the Police Station about his missing daughter and on the next day, he went to the All Women Police Station, Thudiyalur and gave Ex.P.1 complaint.