JASSI Vs. STATE OF U P

JUDGEMENT

(1.) This appeal has been directed against the judgment and order dated 17.9.1981 passed by the Vth Additional Sessions Judge, Bijnor, in S. T. No. 1990 of 1980, whereby convicting the appellant under section 366 I.P.C. and sentencing him to undergo three and half years of rigorous imprisonment with fine of Rs. 1000/- and in case of default in payment of fine, to undergo a further imprisonment of one year.

(2.) Heard Shri Bhuvnesh Kumar Singh on behalf of the appellant and Ms. Anjum Haq for the State. Perused the lower court's record.

(3.) The brief facts of the case are that a written first information report was lodged by Mohd. Ahsan, the husband of the victim, on 5.6.1980 at Police Station Noorpur, District Bijnor, mentioning therein that on 25.5.1980 at about 8.00 P.M. the appellant along with co-accused Moola had abducted his wife Waheedan from a grove situate in Village Shikarpur, police Station Noorpur, District Bijnor.