- (1.) This appeal has been filed by the appellants against the judgment and order dated 19.3.2013 passed by the learned Additional Sessions Judge, Court No. 6, Rama Bai Nagar in S.T. No. 389 of 2011 under Section 366 IPC whereby the accused appellants were punished for seven years rigorous imprisonment and fine of Rs. 3,000/-. In default of payment of fine six months' additional imprisonment was also ordered.
(2.) Prosecution story as unfolded in the written report is as follows :
(3.) On 10.11.2010 Smt. Ram Devi, P.W.-1 filed a written report Ex.Ka-1 at the police station concerned stating therein that on 16.9.2010 at about 10 A.M. she along with her minor (victim) daughter, aged about 16 years, was going to village Kiratpur, P.S. Gajner. As soon as she reached Roora Crossing one Ranvir alias Bhaggu Lal, Anil alias Chotu, Rohit and Charanjit met her and asked to drop her Kiratpur. On refusal of P.W.-1 they took away her daughter. On making hue and cry Manoj Kumar and other persons saw the incident. Accused persons have assured her that they will get back her daughter but her daughter has still not come back.;