POORAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr.Harendra Singh Sinsinwar, learned counsel for the appellant and Mr.Pradeep Shrimal, learned Public Prosecutor for the State of Rajasthan.

(2.) This appeal witnesses a challenge to the judgment and order dated 20.04.1991 passed by the learned Sessions Judge, Bharatpur in Sessions Case No.3/91 convicting the appellant under section 366 IPC and sentencing him to suffer rigorous imprisonment for 4 years and pay fine of Rs.500/-, in default to undergo rigorous imprisonment for further 6 months.

(3.) The prosecution case is traceable to a written report lodged by Ishak Ali, ASI, Police Station Nadbai, Bharatpur to the effect that acting on a telephonic information received at about 4.30 p.m. on the same date i.e. 14.10.1990, he went on patrol and found the prosecutrix Shanti alongwith the appellant together in a suspicious condition. In the written report, it was disclosed that the prosecutrix alleged that about a month back, the appellant, on the promise of marriage with her, had brought her thereto and that thereafter, she was being taken from one place to the other and was even tried to be sold away. She expressed apprehension that the appellant might ultimately sell her on valuable consideration.