SIKANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application that has been preferred seeking suspension of sentence of the applicant-appellant.

(2.) In short, the facts of the case are that, on 31.01.2014, complainant-Ram Chander made a statement to the police that his youngest daughter (victim) whose date of birth is 18.12.1996, was studying in Sargodha Khalsa School, near Subhani Building, Ludhiana in class +2. Accused Sikander Singh, who was in the business of selling sand in the neighbourhood of the complainant, was on visiting terms to his house. On 29.01.2014, at about 7.10 p.m., the daughter of the complainant had gone to pay obeisance to the nearby temple, but did not return. He searched for her but could not succeed. He came to know that the accused, who was residing in the same street on rent, had eloped with his household articles since 29.01.2014. He was of the firm opinion that the accused had enticed away his daughter with the intention of marrying her.

(3.) On the basis of aforesaid statement, the instant case FIR was registered. During investigation, a raid was conducted, where the accused was arrested and his personal search memo was prepared. The prosecutrix was recovered from his possession. Rough site plan was prepared. Both the accused as well as prosecutrix were got medically examined. On completion of investigation, challan against the accused was presented in court.