BATO @ VEERU Vs. STATE OF M P

JUDGEMENT

(1.) The judgment passed in this appeal shall also govern the disposal of connected Criminal Appeal No.816/2012 (Ganeshram Vs. State of M.P.) since both have arisen from the same common judgment.

(2.) Feeling aggrieved with the judgment of conviction and order of sentence dated 31.8.2012 convicting the appellants under Sections 363 and 366 of IPC and sentencing them to suffer four years R.I. with a fine of Rs.5,000/- for each of the offences, the appellants have knocked the doors of this Court by preferring this appeal as well as connected Criminal Appeal No.816/12.

(3.) Facts of the case, in brief, are that complainant has lodged a report that on 31.7.2011 at 3 O'clock in the night he was sleeping in his house. His sister was also sleeping nearby. When in the morning he awoke, he did not find his sister. On this report, missing person report No.4/11 was registered and enquiry was conducted. During enquiry, statements of Matua and Neksiya were recorded and they stated that appellant Bato @ Veeru has taken away the prosecutrix on the pretext of marriage and appellant Ganeshram and accused Kalu have helped him. Thereafter, the police registered the FIR at Crime No.105/11 against the appellants and Kalu for the offence punishable under Sections 363, 366, 34 of IPC.