BHAIYYAN ALIAS SHAFIULLAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ACCUSED Bhaiyyan @ shafiullah, s/o Habibullah @ Sodagar has preferred this appeal against the judgment and order dated 30th June, 2003, passed by the trial Court, whereby the accused-appellant has been convicted and sentenced as under :- <FRM>JUDGEMENT_4184_CRLJ_2007Html1.htm</FRM> All the sentences were ordered to run concurrently.

(2.) BRIEFLY stated the facts of the appeal are that PW-4 Kishanlal Gurjar lodged a written-report (Exhibit P-3) at Police Station subhash-Chowk, Jaipur, on 11th September, 2000, that one boy Bhaiyyan was living in a room of his house as a tenant but subsequently when he came to know that the said boy is characterless, then he got the room vacated from him about 20 days ago. It was further mentioned that on 11th September, 2000, he did not find his daughter meena @ Renu at his house. He made a search about her. The age of Meena @ Renu is about 14-15 years. He suspected that bhaiyyan has abducted his daughter. He also checked his Almira found that a cash amount of Rs. 30,000/- and 12 'tola' gold and other items are also missing, therefore, case be registered and legal action may be taken.

(3.) ON the basis of the above report, chalked FIR No. 191/2000 (Exhibit P-4) was registered under Sections 363 and 366, IPC. Kumari Meena @ Renu was recovered on 3rd june, 2002, vide Exhibit P-2. She was medically examined and her medical-report is exhibit P-8. Her another medical-report in respect of her age is Exhibit P-10. Accused was arrested on 14th June, 2002, and he was also examined medically and his medical-report is Exhibit P-8 dated 5th June, 2002.