BADRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition is directed against the appellate judgment and order dated 24-1-86 passed by the 2nd Additional Sessions Judge, Ratlam in Criminal Appeal No.117 of 1985 whereby the applicant's convictions under sections 363, 323 and 342 IPC and the various sentences passed thereunder have been maintained

(2.) Circumstances giving rise to this petition are these. According to the prosecution on 29-3-85 at about 7.00 a. m. Ku. Sharda (P.W.2) aged about 12 years daughter of Babu (P.W.1) was going to school. The Petitioner who was earlier in service of Babu (P.W.1) met her on way and told her that her father required her presence at home. On her refusal, he forcibly took her away on his bicycle. This he did in the presence of Basantilal (P.W. 3) aged 14 years. He took her to different places and ultimately brought her to Ratlam. There he was beating her. Her cries brought Gopal (P.W. 6) aged 14 years to the scene.

(3.) The matter was reported to the Ratlam Police at 2.15 p.m. the same day.