SANTOSH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Challenge in this appeal is to the judgement and order dated 19.03.2010 passed by the learned Additional Sessions Judge, Court No. 2, Ghazipur in Sessions Trial No. 444 of 2006 (State of U.P. Vs Santosh Kumar), arising out of Case Crime No. 14 of 2006, under Sections 363, 366, 376 IPC, Police Station Jamaniya, District Ghazipur whereby the accused-appellant has been convicted and sentenced to three years' rigorous imprisonment and a fine of Rs. 1000/- under Section 363 IPC; five years' rigorous imprisonment and a fine of Rs. 1000/- under Section 366 IPC and seven years' rigorous imprisonment and a fine of Rs. 1000/- under Section 376 IPC with default stipulation.

(2.) Filtering out the unnecessary details, the case of the prosecution in brief is that on 11.01.2016 a written information was given by the informant Bala Kumar at the police station Jamania, district Ghazipur to the effect that on 07.01.2006 her daughter, who was a student of class-IX, had gone to Government Girls Intermediate College for studying. Santosh Kumar, son of Vikram Ram, who resided in his neighbour with the assistance of Sujeet Kumar had enticed away the victim. In this act of abduction Sujeet Kumar, son of Singhasan Ram had assisted Santosh Kumar.

(3.) On the basis of the aforesaid information, a chik FIR was lodged and case was registered at case crime No. 14 of 2006, under Sections 363, 366, 376 IPC.