DALIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 1/2-9-1998 passed by Additional Sessions Judge, Bhiwani whereby the Appellant was convicted for offences under Sections 363, 366 and 376, IPC and sentenced as under:

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

(3.) According to the prosecution, complainant Pyare Lal moved application before ASI Bhim Singh on 26-11-1997. It was alleged therein that his wife's sister, hereinafter referred to as 'the prosecutrix' aged 14 years, used to reside with him to look after his children. On 2-11-1997, he and his wife went to their field whereas the prosecutrix remained in the house. When he and his wife returned in the evening, the prosecutrix was not found present in the house. According to the complainant, the Appellant, who was his distant nephew and also used to reside in his house, was found absent from the house. The complainant searched for the prosecutrix and the Appellant in his relations but in vain. The complainant suspected that his nephew had kidnapped his sister-in-law by giving some false assurance.