OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal by Om Parkash son of Ram Nath, aged 24 years, resident of Kachha Camp, Panipat, against his conviction under section 366, Indian Penal Code by the Additional Sessions Judge, Karnal, who has sentenced him to two years' rigorous imprisonment. Feeling aggrieved, be has filed this appeal in this Court.

(2.) THE prosecution case is that Satya Rani is the resident of Kachha Camp, Panipat. She has two sons and four daughters from the loins of her husband Atma Ram. One of the daughters was named Shanti Rani, Satya Rani moved an application Exhibit PD, stating that her daughter Shanti Rani was missing from the house from the evening of 23.4.1984. She further stated that she and her husband had made search for Shanti Rani but she was not traceable. Satya Rani suspected that Chhotu alias Om Parkash accused appellant. who was residing in their house up to 15.3.1984, might have enticed her daughter with a view to marry her.

(3.) THIS application was given on 25.4.1984, on the basis of which formal F I.R. Exhibit PD/1 was recorded by ASI Sant Ram. The investigation was taken over by ASI Manke Ram who visited the house of Satya Rani, prepared the site plan. recorded the statement of her husband Atma Ram and started search for Shanti Rani and the accused appellant but they were not traceable.