IMRAT Vs. EMPEROR

JUDGEMENT

(1.) Surat, Jhabbu, Mukanda and Ghasi have been convicted by the learned Sessions Judge of Bijnor under Section 366-A, I.P.C., or in the alternative under Section 368 of the aforesaid Code and sentenced to two and half years rigorous imprisonment each. Sarupa has been convicted tinder Section 366, I.P.C., and sentenced to three years rigorous imprisonment.

(2.) Of the persons convicted, two are chauhans by caste and the three are gadarias. The charge levelled against them is that they abducted one Mt. Herdei, a minor girl, under the age of 16 years from her father's house in mauza Noorullahpur and after a progress through several villages namely Shamspur, Sadaphal, Kaural they arrived in mauza Khardauni in the district of Meerut and gave the girl in marriage to one Durga.

(3.) Mt. Herdei is a married girl. She is about 14 years old and her gauna ceremony has not been performed. The accused persons represented and induced the girl to represent that she was a chauhan girl. The prime mover in the drama was the accused Sarupa.