NARESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been instituted against judgment and order dated 27/29.10.1993 passed by the Addl. Sessions Judge, Karnal whereby he found the appellant guilty and convicted him under Sections 363/366/376 of the Indian Penal Code and sentenced to rigorous imprisonment for two years and fine of Rs. 500/- under Section 363 IPC; in default of payment of fine to further undergo rigorous imprisonment for three months; to rigorous imprisonment for there years and fine of Rs. 500/- under Section 366 IPC; and in default of payment of fine to further undergo rigorous imprisonment for three months; rigorous imprisonment for seven years and a fine of Rs. 100/- under Section 376 IPC and in default of payment of fine to further undergo rigorous imprisonment for six months. However, all the substantive sentences were ordered to run concurrently.

(2.) BRIEFLY stated the facts are that PW-6 Jeet Ram, father of Minto Rani-PW-6 prosecutrix had three daughters and one son. Minto Rani was his second child. She had passed her 9th standard from Government School of village Gheer and in the year 1992, she was admitted to Guru Kul Khan Pur, District Sonipat in 10th standard. However, she had come to her village Gheer in summer vacations and the same was to end on 5.7.1992 and she was to go back to attend her school on that very day.

(3.) A case was registered on the statement Ex. PE of Jeet Ram-PW-6 under Sections 363 and 366 of the Indian Penal Code.