RAM SAJEEWAN Vs. DISTT.JUDGE BARABANKI

JUDGEMENT

(1.) Heard learned counsel for the appellants, Sri Sushil Kumar Pandey, learned AGA for the State and perused the record.

(2.) The present criminal appeal under Sec. 374(2) of Cr.P.C. has been filed by the appellants, Ram Sajeewan and Smt. Kevala, against the judgment and order dtd. 15/6/2004 passed by learned Special/Additional Sessions Judge, District Raebareli in Sessions Trial No. 793 of 1998 in Case Crime No. 1995, under Ss. 363, 366, 376 IPC, Police Station Deeh, District Raebareli, convicting the appellants under Sec. 363 IPC to undergo 3 years rigorous imprisonment and fine of Rs.500.00 and under Sec. 366 IPC 5 years rigorous imprisonment and fine of Rs.1000.00 and both the sentences are directed to run concurrently.

(3.) Factual matrix of the case is that there is a house of appellant-Ram Sajeevan in front of informant house, wherein brother-in-law of Ram Sajeevan, namely, Budhai was living from one and half month and he often used to go in the house of informant. On 11/2/1995 at about 06:00 to 07:00 p.m. on the behest of the appellants Ram Sajeevan and his wife Smt. Kevala, Budhai, who is brother-in-law of Ram Sajeevan, enticed the informant's minor daughter, aged about 15 years and took her away with intention to marry her. It is also alleged that when Budhai was taking her away, they were seen by the villager Babadeen Kori and others.