LALLA Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment and order dtd. 10/3/2000, passed by Additional Sessions Judge-XI, Lucknow in Sessions Trial No.671 of 1997 (Crime No.22 of 1997) State vs. Lalla, P.S. Gosainganj, district Lucknow under Sec. 363, 366, 376 I.P.C., whereby the appellant has been convicted and sentenced to five years rigorous imprisonment and a fine of Rs.5000.00, with default provision, under Sec. 376 I.P.C.

(2.) The prosecution case, in brief, is that on 14/1/1997 at about 8.00p.m., the accused Lalla enticed away daughter of the complainant Rajaram without her consent. She has taken silver ornaments and Rs.2200.00 cash along with her. Even after ample search, her whereabouts could not be found. This incident has been seen by Gama and Santram of his village. A written report of the incident was given at police station Gosainganj on 16/1/1997, on the basis of which first information report was registered. On 27/1/1997, the victim was recovered.

(3.) Charges under Sec. 363, 366 and 376 I.P.C. were framed against the accused which was denied by him and the accused claimed to be tried.