PARVEEN @ BABLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Out of four accused, Prem and Anil were finally acquitted, accused Suresh was acquitted at the stage of recording statement under Section 313 Cr.P.C. whereas accused Parveen was convicted and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 1,000/- for the offence punishable under Section 366 of the Indian Penal Code and rigorous imprisonment for a period of seven years and to pay a fine of Rs. 2,000/- under Section 376 of the Indian Penal Code vide judgment dated 21/22.11.2003, passed by Additional Sessions Judge Jind.

(2.) On 09.09.2002, Sushila complainant lodged a report with ASI Krishan Kumar that her niece/prosecutrix (name not mentioned) aged about 15 years was enticed away by Prem, Parveen, and Anil @ Sheelu on the night of 06.09.2002 on some false promise. However, when she failed to search her, she lodged the report. On her aforesaid statement on 09.09.2002 at 7:00 p.m., FIR was registered regarding the abduction of prosecutrix. Then, on receipt of information that the accused were hiding with the prosecutrix in the vicinity of the village, raided the site and arrested Prem, Parveen and Anil @ Sheelu and got them medically examined. The accused Prem allegedly confessed before the police that the prosecutrix was ravished by him alongwith Parveen @ Babli, Anil @ Sheelu and Vinod and they had also sold her gold chain. One Suresh was also nominated as accused and he was arrested on 14.09.2002 whereas Vinod could not be arrested. The prosecutrix also made statement under Section 164 Cr.P.C. before the Chief Judicial Magistrate, Jind on 13.09.2002. After completion of investigation, the challan was presented in the Court.

(3.) The accused were charged for the offences under Section 363, 366 and 376(2)(g) of the Indian Penal Code to which they pleaded not guilty and claimed trial.