RAJ KISHORE @ RAMU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide judgment and order dated 8.1.2000, learned Additional Sessions Judge, Faridabad convicted the appellant under Section 363 IPC and sentenced him to undergo rigorous imprisonment for five years and to pay a fine of Rs. 2,000/-. He was further convicted under Section 366 IPC and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 2,000/-. He was also convicted under Section 376 IPC and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs. 2,000/-. Substantive sentences were ordered to run concurrently.

(2.) Against his conviction and sentence, the appellant filed the present appeal in which he is on bail.

(3.) The prosecution case, as set up against the appellant, was that on 15.4.1998, complainant Gian Parkash's two daughters, aged 16 years (hereinafter referred to as 'the prosecutrix') and 12 years went to school. While the younger daughter returned home, the prosecutrix did not return. He searched for her besides making a report to the police. Suspecting that the appellant, who was his tenant earlier, might have enticed/allured her, the complainant submitted application Ex. PL to the police on 18.4.1998 on the basis of which FIR Ex. PJ/2 was registered under Sections 363 and 366 IPC.