MOHAMMAD JANU DEEN Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT , professing Islam, resident of Bihar, aged about 21 years, was convicted under Sections 363, 366 and 376 Indian Penal Code and sentenced to undergo imprisonment under each of the Sections as under:

(2.) APPELLANT is in jail, undergoing sentence and this jail appeal has been filed by him through Superintendent Jail and Shri Vinod Gupta, Advocate, Legal Aid Counsel was engaged for him.

(3.) IN the year 2006, prosecutrix (17½ years) was studying in 10+2 in Government Senior School Nagrota. At that time, Appellant Janu Deen @ Sagar was a tenant in one of the room of their cattle -shed which was at a distance of about 1 km. from their residence. On 13.10.2006 at about 8.45 a.m. prosecutrix had gone to School but she did not turn up thereafter. She was searched in and around but could not be traced. On the same day in the evening PW -2 Onkar Singh, father of the prosecutrix came on leave and reached his village. PW -1 Indira Devi informed him about missing of their daughter. Next day, i.e., 14.10.2006, they informed the police, a missing report was lodged. The police recorded it in the daily diary Ext. PW2/A.