NISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common Judgment, all the above noted appeals are being disposed of.

(2.) Being aggrieved by judgment and order dated 27.05.2013, in Sessions case No.02 dated 16.01.2013, passed by the learned Sessions Judge, Faridkot, by which the learned trial Court convicted and sentenced the appellants for commission of offences as stated against their names, in the impugned judgment and order, these appeals have been filed by the convicts/appellants in this Court.

(3.) In brief, the case of the prosecution was that Ashwani Sachdeva, resident of Dogar Basti, Faridkot deals in sale and purchase of cars. He has two daughters. The younger one namely prosecutrix 'S' aged about 15 years, student of 10th class, was forcibly abducted by the main accused Nishan Singh son of Sukhjit Singh resident of New Harindra Nagar, Petrol Pump Wali Gali, Faridkot along with his companions, initially on 25.06.2012, when prosecutrix had gone to take tuition. FIR was lodged, which was registered. Later prosecutrix 'S' somehow escaped form the clutches of Nishan Singh and returned to the house on 27.07.2012. Due to registration of FIR No.166 dated 25.06.2012, under Sections 366, 376, 506 of Indian Penal Code, 1860 (for short 'IPC'), registered with Police Station City Faridkot, as aforesaid, Navjot Kaur, mother of Nishan Singh came to the house of the complainant and threatened them with dire-consequences, if qua the said FIR, they do not enter into compromise.