VIJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Challenge in the instant criminal appeal has been made by the appellant to the judgment of conviction and sentence dtd. 21/12/2018 passed by the learned Special Judge, Protection of Children from Sexual Offences Act, 2012 and Protection of Child Rights Commission Act, 2005 [for short 'the learned trial Court'] in Sessions Case No. 149/2018 (CIS No. 147/2018), State of Rajasthan v. Vijay Kumar, whereby the learned trial Court has convicted and sentenced the appellant as under:-

(2.) Facts of the case in nutshell are that on 14/1/2014 complainant Mohan Lal (PW-2) submitted a written report (Ex. P6) at Police Station Hindoli, District Bundi to the effect that on 12/1/2014 he submitted a report with regard to missing of his daughter 'X'. During search conducted by him and other family members, they came to know that one Vijay S/o. Om Prakash, resident of Masalpur, District Karauli had kidnapped her. His daughter was a minor, aged about 16-17 years. His missing daughter was wearing silver waistband (Kanakti), silver anklet, gold earrings and 'Mangalsutra' on her body.

(3.) On the basis of aforesaid written report (Ex. P6), FIR No. 30/2014 was registered for the offence under sec. 363 and 366 IPC. The police after investigation submitted charge-sheet against the accused-appellant for the offences under Ss. 363, 366A, 376 IPC and Sec. 3/4 of POCSO Act, 2012 and Sec. 3(2) (V) of the SC/ST Act, 1989 in the Court of learned Sessions Judge, Bundi.