STATE OF H.P. Vs. GURDHIAN SINGH

JUDGEMENT

(1.) THE present appeal at the instance of the State is against the judgment dated 21.9.1996 of the learned Sessions Judge, Kinnaur at Rampur Bushehar, whereby the respondent herein, to be referred hereinafter as the 'accused', was tried for the offences under Sections 341, 342, 363 and 376 of the IPC and was ultimately acquitted.

(2.) THE law enforcing machinery was set in motion in this case by the complainant, PW1 Shri Thewa Ram, who on 4.7.1993 submitted the following complaint Ext. PW1/B to the Station House Officer (SHO), Nirmand, on the basis of which FIR Ext. PW12/D was registered on the same day:

(3.) THAT the complainant and his accomplices also went to the house of the accused and enquired about his daughter. The accused was also missing from the house and this confirmed the doubt of the complainant. On deep investigations, the complainant got the clue that Shri Gurdhian, s/o Shri Sabloo Ram has enticed away the minor daughter of the complainant against her will under threat to her life and has confined her in some secret place knowingly and intentionally.