D.K. Paliwal, J. - (1.)HEARD .
(2.)THE appellant -State has preferred this appeal under Section 379 of Cr.P.C. for enhancement of the sentence passed by 1st A.S.J., Morena in S.T. No. 213/2012, whereby convicting the respondent under Section 363 of IPC and sentenced to the period of custody already undergone by him (one month & twenty three days) and pay fine of Rs. 2,500/ - and in default of payment of fine to undergo two months SI.
According to the prosecution case, the victim alongwith her sister has gone to Beauty Parlor, Mill Area, Morena. Her sister was sitting inside the Beauty Parlor, someone took away the victim. The report was lodged. The respondent -accused has telephoned the complainant and his brother on mobile that the victim is with him. During investigation the victim was traced and after completion of the investigation charge sheet has been filed and the case was committed to the trial Court.

(3.)LEARNED trial Court has convicted the respondent and sentenced as mentioned above. Being dissatisfied with the sentence learned Panel Lawyer submits that the learned trial Court has not imposed the adequate sentence looking to the fact that the victim is a minor girl and the offence affect the society as well, therefore, the sentence passed by the learned trial Court be set aside and the respondent be punished accordingly.