MD. ALAM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Md. Faruque Ansari, learned counsel for the appellant and Mr. Manoj Kumar Mishra, learned A.P.P. appearing for the State.

(2.) Above named appellant has preferred this criminal appeal challenging his judgment of conviction dtd. 25/9/2006 and order of sentence dtd. 26/9/2006 passed by learned Sessions Judge, Latehar in Sessions Trial No. 10 of 2005, whereby and whereunder, the appellant has been held guilty for the offence under Sec. 366 (A) of the I.P.C. and sentenced him to undergo R.I. for three years and to pay fine of Rs.3,000.00 with default stipulation.

(3.) The factual matrix giving rise to this appeal in a narrow compass is that on 9/7/2004, the informant's daughter Roshan Ara and his another sister Gulshan Ara returned to their house in tiffin time for taking meal and after taking meal, they were again going to their school, while they were in mid-way to the school, accused Alam Mian forcibly compelled Roshan Ara to sit on his scooter and fled away from the place of occurrence.