RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 26/27.7.2001 passed by Additional Sessions Judge, Karnal whereby the Appellant was convicted for the offences under Sections 363, 366 and 376 IPC and sentenced, as mentioned below:

(2.) All the sentences were ordered to run concurrently.

(3.) According to the prosecution, complainant Randip Singh's sister, aged 161/2 years, here-in-after referred to as 'the prosecutrix', went alongwith her brothers and sisters to school on 16.10.1998. She accompanied them upto petrol pump situated in Sector 12, Urban Estate, Karnal but, thereafter, did not reach the school as she had remained behind. She was a student of 10th class. According to complainant Randip Singh, the Appellant, who was employed in Mehla Laboratory, Sector 13, used to visit the prosecutrix in the morning and harass her. On 16.10.1998, he was present near the laboratory in the morning and was instrumental in abducting the prosecutrix. The complainant had been searching for his sister at his own level. However, on 17.10.1998, he appeared before the police and submitted complaint Ex.PL on the basis of which, FIR 976 dated 17.10.1998 (Ex.PE) under Sections 363 and 366 IPC was registered against the Appellant at Police Station City, Karnal.