MUKHRAM Vs. EMPEROR

JUDGEMENT

(1.) In this case one Mukhram was charged under Section 366, I.P.C., before the Sessions Judge of Ghazipur, who convicted and sentenced him to two and half years rigorous imprisonment.

(2.) Mukhram is a youth of 18 years age. I am accepting as proved the facts alleged by the prosecution. They are as follows:

(3.) The accused Mukhram, knowing a girl of 16 years of age who had been widowed for some six year, wished to marry her. Instead of going through the ordinary course, which he would have been well advised to adopt, he toli the girl, Mt. Jasodia, that her aunt was seriously ill and that he would escort her to her aunt. The girl went with him. On the way was the house of Mukhram's sister. He put the girl under the care of his sister, and there she remained for some eight lays. Her father eventually discovered her and took her home, and brought a charge against Mukhram for having abducted his daughter with the intention of forcing her to marry him.