VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal under Sec. 374(2) Cr.P.C. has been filed against the judgment and order dtd. 3/7/2014 passed by learned Additional Sessions Judge cum Judge, (Women Atrocities Cases), Sriganganagar (hereinafter referred to as 'the trial Court') in Sessions Case No. 17/2014, whereby the trial Court has convicted and sentenced the appellant as under: Name of Offence Punishment accused Vinod kumar 363 One year simple imprisonment and fine of Rs.500.00, in default of fine to undergo one IPC month S.I.

(2.) The concise facts of the prosecution case are that on 1/10/2013, the complainant submitted a complaint before the Police Station, Sadulshahar alleging therein that the minor daughter of complainant 'S' studying in Class VIIth standard and one Nitu W/o Vedprakash were friends. It was alleged that on 28/9/2013, Nitu called Simran at her home and at 11 pm, from where accused Vinod Kumar enticed his daughter with the help of Nitu.

(3.) On the basis of aforesaid report, FIR was registered against the appellant being FIR No. 309/2013 for offence under Ss. 363, 366, 120B IPC. After due investigation, police filed charge sheet against the appellant and Nitu Rani for offence under Sec. 366, 363, 120B IPC. Thereafter, charges of the case were framed for offence under Sec. 363/120B IPC. The accused persons denied the charges and claimed trial.