- (1.) Leave granted.
(2.) We have heard learned counsel for the parties. This appeal has been filed against the judgment dated 24.01.2017 passed by the High Court in Criminal Appeal No. 189 of 1992 whereby the High Court dismissed the appeal. The appellant had been tried in FIR No. 85/1989 registered at Police Station, Shivdaspura, District Jaipur under Sections 363, 366 & 376 of the Indian Penal Code, 1860 (for short "the IPC").
(3.) The prosecution case in brief was:- FIR No. 85/1989 was lodged on 27.02.1989 by Sh. Surendra Agarwal that his sister - Meera, who is about 15 years, is missing. It was further informed that one Shri Nehnu Ram was working in the house of the prosecutrix (the victim) and abducted the prosecutrix. The prosecutrix was recovered after 2 months.;