MAHABIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal, by Mahavir accused/Appellant, is directed against the judgment of conviction dated 17.2.2003 and order of sentence dated 19.2.2003, passed by the learned Addl. Session Judge, (Adhoc), Fast Tract Court, Sonepat, whereby he was convicted under Sections 302/201/202/203 IPC and sentenced to undergo imprisonment for life with a fine of Rs. 40,000/ - and in default of payment of fine, to further undergo R.I. for a period of one year under Section 302 I.P.C., and to undergo R.I. for a period of five years and also to pay a fine of Rs. 5,000/ - and in default of payment of fine to undergo R.I. for a period of two months Under Section 201 I.P.C., and to under go R.I. for a period of six months and also to pay a fine of Rs. 1,000/ - and in default thereof to further undergo R.I. for a period of one month under Section 202 I.P.C., and also to undergo R.I. for a period of one year and to pay a fine of Rs. 2,000/ - and in default thereof to further undergo R.I. for a period of two months under Section 203 I.P.C.

(2.) THE prosecution story, as initially described and established by the witnesses, is as follows:

(3.) IT was on 12.5.2000 that Mukesh son of accused/Appellant Mahavir had gone to the house of Jagbir at Panipat and he had taken Dharam Kaur with him and brought her to village Bhainswal Kalan. Jagbir also used to enquire about her well -being from time to time when she was staying there at village Bhainswal Kalan. It was on 27.8.2000 that Smt. Dharam Kaur disappeared and on enquiry made by Jagbir, Mahavir told that the mother had taken an amount of Rs. 100/ - as fare from him (Mahavir) for going to attend a religious congregation (Sat Sang) and from there, she had also to go to the house of her brother situated at village Khadwali and to that effect, an information was also given to Police Station, Sadar Gohana, on 23.9.2000.