MANOHAR JAGANNATH JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal the Appellant-Accused is challenging the judgment and order dated 26 March 1998 passed by the learned Sessions Judge at Nashik in Sessions Case No.77 of 1997. By the impugned judgment the learned Sessions Judge has convicted the Appellant for the offence punishable under Section 366 of Indian Penal Code. The Appellant has been sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.1,500/- and in default to undergo rigorous imprisonment for three months.

(2.) The prosecution case may be briefly stated thus :-

(3.) It is the material prosecution case that on 25 April 1991 at about 5.35 p.m., the Appellant had abducted the complainant from infront of the gate of Meltron Company at MIDC, Ambad, Nashik and had taken her in an auto autorikshaw bearing No.MH- 15-B-2741 of PW-4 Kishor Abaji Chavan. According to the prosecution the Appellant took the complainant with an intent to compel her to marry against her wish and thereby committed an offence under Section 366 of the Indian Penal Code.