V.K.Chaturvedi, J. - (1.) Rajesh Kumar has preferred this appeal against the judgment and order dated 31.8.1985 passed by XV Additional Sessions Judge, Kanpur in S.T. No. 25 of 1985 convicting the appellant under Section 363 IPC and sentencing him one year R.I.
(2.) Heard Sri Ashok Trivedi, learned counsel for the appellant and learned AGA.
(3.) It is contended that there is no evidence against the appellant that the appellant had taken or enticed away the victim from the lawful guardianship. It is also contended that according the medical report the age of the victim is about 18 years and, as such, the conviction is not sustainable.;