SONIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANTS (victims) have filed this appeal against judgment dated 2.8.2013 passed by learned Additional Sessions Judge, Amritsar vide which the accused were acquitted of the charges framed against them under Sections 120 -B, 363, 366A,376, 109 IPC.

(2.) BRIEF facts of the case so far as necessary for the disposal of the appeal are that Darshan Kaur made a complaint to the police on 31.8.2011 wherein she stated that her daughter Ms.'X', aged about 17 years and grand daughter Ms.'Y' (identity with -held) aged about 13 -14 years, were residing with her. Ms.'X' was student of 10th Class. On the intervening night of 26/27.8.2011 both the girls went to bed. At 1.30 a.m. when the complainant woke up to answer the call of nature, the girls were in the bed room. However, in the morning she found that both the girls are missing. She alleged that both the girls have slipped away in the midnight by jumping out of window. She expressed the apprehension that accused Mangal Singh and Kuldeep Singh sons of Dharam Singh, residents of Khadur Sahib and their friend Ajit Singh alongwith Dharam Singh, Dalbir Kaur (mother of the boys) and Jaswinder Singh (maternal uncle of the boys) in conspiracy with each other, seduced the girls for the purpose of getting them married. She further stated that at her own level, she contacted the above said family members of the offenders but they did not pay any heed to her request and did not disclose the whereabouts of her daughter and grand daughter.

(3.) AFTER the registration of the case, the police, on a secret information, accompanied by the complainant went to Rampur (U.P.). On 4.9.2011, they raided a place near the railway line of Rampur where accused Ajit Singh and Kuldeep Singh alongwith Ms.'X' and Ms.'Y' were nabbed while going on foot to cross railway lines. They were produced before the Magistrate where statements of girls under Section 164 Cr.P.C. were recorded. Accused Mangal Singh was later on arrested. After completion of investigation, challan was presented in the Court against the accused.