SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant Satish has preferred the instant appeal against the judgment of conviction and sentence dated 16.11.1998 and 18.11.1998 respectively vide which he was convicted and sentenced to undergo rigorous imprisonment for five years with a fine of Rs.500/- under Sections 376 and 366 IPC. He was further sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.500/- under Section 363 IPC. In default of payment of fine, he was required to further undergo rigorous imprisonment for one month under the defaulting clause. All the sentences were ordered to run concurrently.

(2.) The facts leading to the institution of present appeal are being noticed first.

(3.) On 05.07.1977, Manohar Lal, father of the prosecutrix made a complaint that his fifteen and a half years old daughter was forcibly abducted by accused Satish, Vinod, Satya Devi, Jagdish and Smt. Shanti Devi on 22.06.1997. All the accused allured his daughter and accused Satish had developed illicit relations with her. FIR (Ex.PN) was registered under Sections 363 and 368 IPC and investigated upon. On 09.07.1997 the prosecutrix was recovered while she was in the company of Satish. Both of them were subjected to medical examination and Section 376 IPC was added. Statement of prosecutrix was recorded under Section 164 Cr.P.C. On completion of investigation, Satish accused was put to trial.