KISHAN Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 6.2.1998 passed by Additional Session Judge, Manawar, District Dhar in S.T. No.9/1995. By the impugned judgment, appellant has been found guilty of an offence punishable u/s. 366 of the Penal Code and sentenced him to undergo 2 years R.I. with fine of Rs.1,000/ with default stipulation.

(2.) 7 persons were tried before the Court below on the allegation that in the night of 30.5.1994, they formed an unlawful assembly and abducted the minor girl from the guardianship of Narsingh. The incident was reported by Narsingh at Police Station Manawar, District Dhar. According to Narsingh, at the time of incident, the age of Gaurabai (abducted girl) was less than 16 years. After the investigation was over, charge sheet was filed. Accused persons denied the charges, therefore, they were put to trial.

(3.) Considering the prosecution evidence, learned trial Judge acquitted six persons as no offence was proved against them, but found the appellant guilty only u/s. 366 of the Penal Code and sentenced him as aforesaid.