NARAIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anand Mani Tripathi, learned counsel for the appellant as well as Sri H.P. Gupta, learned AGA and perused the record.

(2.) This criminal appeal under Section 374(2) Cr.P.C. has been preferred by Narain challenging judgment and order dated 20.12.2000 passed by Additional Sessions Judge, Court No.18, Allahabad in Session Trial No.493 of 1996(State vs. Narain), Police Station Lalapur, District Allahabad convicting and sentencing appellant to undergo seven years' rigorous imprisonment with fine of Rs.5,000/- under Section 366 IPC and in case of default in payment of fine to further undergo additional imprisonment for three months. He has been acquitted under sections 363 & 376 IPC.

(3.) According to prosecution case, FIR was lodged against the appellant alleging that on 9.10.1989 at 8 A.M. he kidnapped the daughter of complainant and she was found in the field of 'Bajra' of Lal Bahadur. The appellant attempted to flee the scene but he was caught hold by the public.