NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN order to challenge the acquittal of respondents No.2 to 4 of the charges under Sections 363 and 366 -A IPC, as recorded by the Sessions Judge, Rupnagar vide judgment dated 30.7.2014, the appellant, who is uncle of the prosecutrix, has filed the present appeal.

(2.) RESPONDENTS No.2 to 4, alongwith Sukhwinder Singh @ Nishu, were tried on the allegations that on 10.6.2012 at about 4.00 p.m., Sukhwinder Singh @ Nishu kidnapped the prosecutrix, aged about 14 years, after alluring her for marriage. Said Sukhwinder Singh @ Nishu was helped by Harnek Singh and Sukhwinder Kaur @ Ghoghar in kidnapping the prosecutrix. The appellant informed the police and, accordingly, FIR under Sections 363/366 -A/34 IPC was registered at Police Station Sadar, Rupnagar. On 12.6.2012, Sukhwinder Singh @ Nishu was apprehended when he alongwith Ramandeep Kaur was present at village Bindrakh. Subsequently, offence under Section 376 IPC was added to the FIR.

(3.) AT the trial, respondents No.2 to 4 as well as Sukhwinder Singh @ Nishu were charged for the offences under Sections 363 and 366 -A IPC. Sukhwinder Singh @ Nishu was also tried under Section 376 IPC. Vide impugned judgment, the trial Court acquitted respondents No.2 to 4 of the charges against them. However, Sukhwinder Singh @ Nishu was convicted under Sections 363 and 376 IPC and sentenced to undergo imprisonment for seven years.