BALWINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants along with Naresh (main accused) faced trial in FIR No. 246 dated 22.12.2004, registered under Sections 366, 376, 343, 506, 120-B/109 IPC at Police Station Sadar Ropar and on 30.01.2018 all of them were sentenced to the following punishment:- <FRM>JUDGEMENT_193_LAWS(P&H)2_2018_1.html</FRM>

(2.) It would be necessary to give the relationship first. Naresh son of Dasondhi Ram was alleged to have kidnapped a minor girl in conspiracy with the appellants who are his relatives namely Massi (Suman), her husband Balwinder and their son Jagmohan Singh.

(3.) Complainant's daughter went missing from the house on 18.12.2004. The allegations are that she had gone to school on foot. The family was busy and had gone for the Nagar Kirtan. The family returned home around 10:30 PM. They found their eldest daughter missing. Two other minor children were at home. The complainant made inquiries in the neighbourhood but she could be found. He started the search and contacted his relatives. On 21.12.2004 Gurcharan Singh, Ram Karan and Amarjit Singh, residents of his village came and told the complainant that on 18.12.2004 they were waiting for a bus at the railway crossing Nangal Road, Ropar then a Maruti van bearing registration No. PIM-289 came and stopped at the crossing at 1:00 PM. The vehicle was driven by Nona (Naresh) and Balwinder Singh, his wife Suman and son Jagmohan were sitting in the van along with the complainant's daughter. On this information, the complainant went to the police. The FIR was lodged on 22.12.2004. The girl was recovered and was sent for her medical examination on 24.12.2004.