KULWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence awarded to the appellant by the learned Sessions Judge, Kurukshetra for an offence under sections 366/376 of the Indian Penal Code registered vide FIR No. 12 dated 9.4.1996 at Police Station, Babain.

(2.) THE prosecution story is that FIR Ex.PC/2 was registered on an application Ex.PC moved by Ajmer Singh to the Inspector Sher Singh wherein it was stated that he is resident of village Mahuwa Kheri. His daughter Sheela Devi aged about 14-15 years has been enticed away by Kulwant Singh son of Jasmer Singh resident of Indira Awas Colony, Mahuwa Kheri at about 5 PM on 8.4.1996 i.e. a day earlier to lodging of the FIR. In the application allegations were also made against Jasmer Singh, father of accused Kulwant Singh to the effect that they were also hand in glow in kidnapping the minor daughter of the complainant. Allegations were also made against Rulia Ram grand-father, Sohan Lal brother and Yodha Bai and Kela Devi, mother of Kulwant Singh. After investigation was completed, the appellant was sent up for trial under sections 363/366/376 IPC.

(3.) IN support of its case, the prosecution examined PW 1 Dr. Bawa Singh, PW 2 Ajmer Singh, PW 3 Sheela Devi, PW 4 Kamla Devi, PW 5 Surinder Kumar, PW 6 Mukesh Kumar, PW 7 Dr.(Mrs.) Geeta Suri, PW 8 Sub Inspector Sher Singh, PW 9 ASI Piara Singh.