RAM BAHORE Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the appellant, learned AGA and perused the record.

(2.) THIS criminal appeal has been filed against the judgment and order dated 13.08.1997, passed by the 3rd Additional Sessions Judge, Gonda, by which the appellant has been convicted for the offences punishable under Sections 363, 366 and 376 IPC.

(3.) AS per prosecution case, the complainant moved a written report on 20.08.1992 alleging that on 17.08.1992, at about 5.00 AM, when his daughter, aged about 15 years, had gone for natural call, then the appellant had enticed away her, who was seen by Azimulla and Dhruv. He made search of her daughter, but she was not traceable, then a report was lodged. Subsequently, the prosecutrix was recovered along with the appellant. After investigation, the charge -sheet was filed and the appellant was charged for the offences punishable under Sections 363, 366 and 377 IPC, which he denied and claimed trial.