VICKY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant has been convicted for the offences punishable under Sections 363 , 366-A , 376 of the Indian Penal Code, 1860 (for short-' IPC ') by the learned Additional Sessions Judge, Rewari, vide impugned judgment dated 30.08.2013 and by a separate order of sentence dated i.e. 31.10.2013 the appellant has been sentenced as under:-

(2.) Aggrieved therefrom, the present appeal has been filed by the appellant.

(3.) The complainant stated that the appellant taking advantage of the victim's simplicity forcibly kidnapped his niece with an intention to commit wrong act. FIR under Section 363 , 366-A IPC was accordingly registered against the appellant.