AVDESH Vs. STATE OF HARAYANA

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction dated 18/5/2000, and the order of sentence, dated 19/5/2000, rendered by the Court of Additional Sessions Judge, Faridabad, vide which it convicted the accused (now appellant), and sentenced him, as under: <IMG>JUDGEMENT_175_CRIMES1_2011Image1.jpg</IMG> All the substantive sentences were ordered to run concurrently.

(2.) THE facts, in brief, are that Siri Chand, father of the prosecutrix (name not being disclosed, in view of the judgment of the Apex Court, in case titled as, State of Punjab v. Gurmeet Singh and others1996(1) Supreme 485: AIR 1996 (SC) 1393. made a statement dated 2.4.99, before the Police, which formed the basis of first information report, containing the allegations that, on 30.3.99, Avdesh accused, kidnapped his daughter, aged about 14 years, from her lawful guardianship.

(3.) ON his appearance, in the Court of the Committing Magistrate, the accused was supplied the copies of documents, relied upon by the prosecution.