SULTAN Vs. EMPEROR

JUDGEMENT

(1.) Sultan, Mohammad Baksh, Allah Baksh, Ismail, and Kala were committed to take their trial before the learned Sessions Judge of Muzaffarnagar under Section 366, I.P.C. Bundu was committed under Section 368 of the said Code. The learned Sessions Judge has convicted all of them and sentenced them to four years rigorous imprisonment each.

(2.) The first five accused persons were charged with the offence of kidnapping, Mt. Jamila, a girl, alleged to be under 16 years of age from the lawful guardianship of her father Mohammad Qazim with intent that she might be seduced to illicit intercourse. The offence is said to have been committed in mauza Khudda in the district of Muzaffarnagar on or about 5 May 1928.

(3.) Bundu was charged with the offence of wrongfully concealing Mt. Jamila in his house at village Dadheru for nearly two months from 5 May 1928 with the knowledge that Mt. Jamila was a kidnapped girl.