PRAMOD KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant being aggrieved by conviction and sentence recorded by Second Additional Sessions Judge, Mandla vide order dated 19.3.1997 passed in S.T. No. 22/1996 whereby the appellant has been convicted by the trial Court under Sections 363, 366, 342, 506-B of the IPC and sentenced to R.I. for 3 years with fine of Rs. 500/-, R.I. for 4 years with fine of Rs. 500/-, R.I. for 6 months and R.I. for 6 months respectively with default stipulation.

(2.) THE facts, in short, are that on 15.1.1996 when prosecutrix had gone to the back side of her house, the appellant caught hold her, took her inside the house, bolted the door from inside, and told her to marry with him. When prosecutrix refused to marry with him, he gave threatening to kill her. He restrained the prosecutrix for about 3-4 hours and when her father and uncle came there, they released the prosecutrix. The report was lodged at P.S. Bamhani, District Mandla. The appellant was arrested.

(3.) THE appellant abjured the guilt and pleaded false implication.