JITMOHAN LOHAR Vs. STATE

JUDGEMENT

(1.) .The appellant assails the order of conviction under Sections 363 and 376 of the Indian Penal Code.

(2.) An F.I.R. was lodged by P.W. 3 on 26-8-1994 wherein it was alleged that his daughter, aged about twelve years and six months, had gone away somewhere on 15-8-94 and had returned on 26-8-94 and on being asked, she had disclosed that she had gone to Dadma with the accused and there the accused had married her by applying vermillion on her fore-head. The case was initially registered under Section 363, I.P.C. and subsequently charge-sheet was submitted under Sections 363 and 376, I.P.C.

(3.) The plea of the accused was one of denial.