AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant was sentenced to undergo 10 years' imprisonment for commission of offence under Sec. 376 IPC along with fine of Rs. 5,000/ -. He was also sentenced to undergo 5 years' imprisonment for commission of offence under Sec. 366 IPC along with fine of Rs. 5,000/ -. In default of payment of fine, he was to further undergo rigorous imprisonment for a period of 3 months under both the heads.

(2.) Avtar Singh and Hardayal Singh were tried in FIR No. 177 of 1997, registered under Ss. 366 and 376 IPC at police Station Jandial. Initially, the challan was presented only against Avtar Singh but subsequently after trial had begun, an application under Sec. 319 Cr.P.C. was filed and Hardayal Singh was summoned. The trial ended in the acquittal of Hardayal Singh while Avtar Singh was convicted and sentenced here -in -above.

(3.) Gurpal Singh complainant gave a complaint Ex.PA to the police that his daughter was abducted by Avtar Singh. He had alleged that his daughter was missing from the house for about 10 days and if the daughter gave birth to the child then the government would be responsible. He had named Avtar Singh for enticing his daughter.