NARESH YAMAJI SONKUSARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant seeks to challenge his conviction for the offence punishable under section 366 of the Penal Code and the resultant sentence of rigorous imprisonment for two years and fine of Rs. 500. 00, or in default RI for one month more, imposed upon him by the learned 7th additional Sessions Judge, Nagpur.

(2.) Facts, which led to the prosecution and conviction of the appellant, are as under : one Purushottam Kaikade, residing at Ayodhyanagar, Nagpur, had a daughter by name Pinki. On 31/5/1992, Purushottam had gone to Kalyan for some official work. On his return to Nagpur on 3/6/1992, he found that his daughter was not at home. He also learnt that the appellant, who was his neighbour, had also not returned to appellant's house. On a report given by him, an offence was registered. The youngsters, who had eloped, were duly restored to their parents. On completion of investigation, the police filed charge-sheet in the Court of Chief judicial Magistrate, Nagpur.

(3.) The learned Chief Judicial Magistrate committed the case to the Court of Session, where it came to be assigned to the learned 7th Additional Sessions Judge, Nagpur.