DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DAVINDER Singh and Mukhwant Singh have filed separate appeals against the judgment dated 22.12.1992 vide which the appellants were convicted and sentenced under Section 363 read with Section 120-B of the Indian Penal Code. Davinder Singh was released on probation, while Kukhwant Singh was sentenced to undergo rigorous imprisonment for various terms.

(2.) AS per the prosecution case, Amandeep Kaur, Gurjit Kaur and Rajinder Kaur, aged between 13 years to 16 years, residents of Village Verka were student of 8th class in Salwan Middle School, Verka. They got missing from the School on 29.5.1990 during interval. The parents of these girls came to know that Davinder Singh (appellant in Appeal No. 174-SB of 1993) along with his companions had kidnapped these girls to some unknown place. The parents of the girls also apprehended that the said Davinder Singh might have taken them to the residence of Sarvjit Singh Gill son of Jaswant Singh resident of 17/314 Kalyan Puri, New Delhi. Hence, they filed the complaint before the police on 30.5.1990 and prayed that their daughters be restored to them.

(3.) AMANDEEP Kaur and Gurjit Kaur along with Davinder Singh appellant were apprehended on 1.6.1990 from Railway Station, Amritsar. During investigation Mukhwant Singh (appellant in appeal No. 8-SB of 1993) was also found to be in conspiracy with Davinder Singh (appellant in appeal No. 174-SB of 1993) and both of them were challaned for having committed offences punishable under Sections 363/366 read with Section 120-B of the Indian Penal Code.