RAJESH KUMAR KURMI Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri Dinesh Kumar Sharma, learned counsel for the appellant, and Shri Chandra Shekhar Pandey, learned AGA for the State, were heard at length.

(2.) Under challenge in the instant criminal appeal is the judgment and order dated 11.04.2007 passed by Additional Sessions Judge, Court No. 2, Sitapur, in Sessions Trial No. 323 of 2000 arising out of Case Crime No. 341 of 1999 whereby the present appellant Rajesh Kumar Kurmi was convicted and sentenced as under: - -

(3.) In brief, the case of the prosecution was that the complainant Mathura Prasad lodged a first information report at police station Kamlapur, District Sitapur on 26.12.1999 at 08.10 AM alleging therein that his minor daughter aged about 14 years (hereinafter referred to as 'victim') was missing from 15.11.1999 from 08.00 PM. He searched for his daughter but when her whereabouts could not be traced out then on 20.11.1999, he gave an information of missing of the victim at police station Kamlapur and also continued the search of the victim. By his efforts, he came to know that the victim has been enticed away by Rajesh Kumar Kurmi, who was servant of his cousin Ishwardeen.