GHASIRAM SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This criminal revision petition is directed against a judgment dtd. 29/6/2005 of the Adhoc Additional Sessions Judge (Fast Track Court), Baripada dismissing the Appellant's Criminal Appeal No.15/13 of 2005 thereby affirming the order dtd. 19/1/2005, passed by the Assistant Sessions Judge-cum-CJM, Mayurbhanj, Baripada in S.T. Case No.10/2 of 2003 convicting the Petitioner for the offence under Sec. 363 IPC and sentencing him to undergo imprisonment for two years and to pay a fine of Rs.2000.00 and in default to undergo imprisonment for six months.

(2.) This Court has heard the submissions of Mr. B.S. Das Parida, learned counsel appearing for the Petitioner and Mr. J. Katikia, learned Additional Government Advocate for the State.

(3.) The case of the prosecution is that Sunaram Singh (P.W.1), the father of Shantilata Singh (P.W.13) lodged an FIR at the Bangiriposi Police Station (PS) that on 25/6/2002 at around 2 pm, the Petitioner had kidnapped his minor daughter (P.W.13) while she was under treatment in the hospital. She was 13 years old at that time. He came to know that the accused had kept her confined in his house. The case was lodged under Sec. 363 IPC.