VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant Vinod Kumar stands convicted and sentenced as below vide Judgment dtd. 20/6/2011 passed by the learned Special Judge, SC/ST Act, Hanumangarh in Sessions Case No.17/2009:-

(2.) Being aggrieved of the aforesaid judgment, he has preferred the instant appeal under Sec. 374(2) Cr.P.C., 1973

(3.) Brief facts are that Ramlal Singh son of Inder Singh by caste Baori lodged a written complaint at the Police Station Sangaria, District Hanumangarh alleging inter alia that he was having four unmarried daughters, of which Mst. 'S' aged 13 years and Mst. 'R' aged 11 years (hereinafter referred to as 'the victims') had gone missing from the house in the night, taking with them a sum of Rs.300.00 and a dress each. He prayed for search of his missing daughters. On this complaint, a Missing Persons Report No.02/2009 was lodged at the Police Station Sangariya and investigation commenced. On 7/1/2009, information was received from the RPF, Udaipur about the missing victims on which, the complainant and his brothers were taken to the GRP Udaipur who had traced out the missing victims. The girls were present at the GRP Outpost, Pratap Nagar. Upon inquiry, they disclosed that they had been lured away by Vinod Kumar who had subjected them to sexual assault. On the basis of this disclosure made by the victims, an FIR No.14/2009 was registered at the Police Station Sangaria for the offences under Ss. 363, 366 and 376 of the IPC and Sec. 3(2)(v) of the SC/ST Act and investigation commenced. After investigation, the charge-sheet was filed against the appellant herein for the above offences.