ANAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 09.10.2010/10.10.2010, passed by Sessions Judge, Gurgaon, vide which the appellant was sentenced to the following punishment:- <FRM>JUDGEMENT_84_LAWS(P&H)3_2016_1.html</FRM>

(2.) All the sentences were ordered to run concurrently.

(3.) Factual matrix first. A complaint was lodged regarding a kidnapping incident which occurred on 22.01.2010. The complaint was lodged by the father. His minor daughter had been kidnapped. The victim was stated to be about 15 years old. The complainant was not aware of the person who was involved. The girl was recovered on 30.01.2010. It appeared later that the accused was a mason and was working in the house of the complainant. He was married with two children.