KULJEET @ BABLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 28.7.2012 passed by the learned Additional Sessions Judge, Panipat, whereby the appellant was convicted under Sections 363 and 366 IPC and the order of sentence dated 31.7.2012, vide which the accused-appellant was sentenced to undergo RI for seven years under Section 366 IPC and to pay a fine of Rs.10,000/- and, in default of payment of fine, to further undergo RI for one year; and to undergo RI for three years under Section 363 IPC and to pay a fine of Rs.5,000/- and, in default of payment of fine, to further undergo RI for six months.

(2.) As per the case set up by the prosecution, complainant Madan Lal made an application on 6.7.2011 to the Police Post Qilla, Panipat to the effect that he was having two sons and four daughters. Out of them, the prosecutrix aged 15 years, was his fourth number child. She was employed in a pickle factory at Sector 29, where accused-appellant Bablu was also employed. On 2.7.2011, the prosecutrix had gone to a flour mill in Ward No. 10 for getting floured the wheat, but she did not return. It was alleged that his daughter had been enticed by said Bablu @ Balu, with an intention to marry her. As the complainant could not locate his daughter, he had requested the police to recover her.

(3.) Upon registration of the case, investigation was conducted. Accused was arrested and prosecutrix was recovered, who was later on handed over to her family members. Accused-appellant was produced before the Court. After completion of necessary formalities, final report under Section 173 Cr.P.C. was filed before the Court.