HARPOOL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE appeals are directed against the conviction and sentences imposed by the learned Additional Sessions Judge Hoshiarpur in Sessions Case No. 74 of 1987 dated 9.12.1987.

(2.) THE appellants in both the appeals along with one Jit Singh were prosecuted for the offences under Section 363, 366 and 376 read with Section 341 I.P.C.

(3.) IT is also on record that because of missing the girls from the scene, the fathers of the girls reported the matter to the Police. When no action was taken, Gurdip Singh, father of Neelam Rani, made an application to the Senior Superintendent of Police, Hoshiarpur stating that they came to know that the accused kidnapped the girls in Car No. 1122 and the girls were forced for illicit intercourse.