KANCHAN CHAKRABORTY,J. - (1.) This appeal is directed against the judgment and order dated 02-09-2010 and 04-09-2010 passed by the Additional Sessions Judge, Fast Track 1st Court, Kalyani in Sessions Trial No. VI(July) 2010 arising out of Sessions Case No. 42(6)2010 whereby convicting the appellant under section 363 of the Indian Penal Code.
(2.) The appellant has challenged the sustainability of the judgment mainly on the ground that the judgment and order of conviction is not only perverse but against the settled principles of law.
(3.) One Dipali Mondal lodged one F. I. R in Kalyani P. S. on 06-08-2009 against the appellant and two others alleging therein that on 06-08-2009, the appellant and his associates forcibly took away her daughter Riya Mondal, aged ten years, approximately, to Sodepur. Riya was taken by a local train followed by Dipali Mondal, who went to the house of the appellant and found her daughter there. She was abused and told by the appellant's mother that the marriage of Riya would be given by the appellant. Thereafter, vermilion was put on the forehead of Riya. On the basis of the said F. I. R, Kalyani P. S. Case No. 415 dated 06-08-2009 was registered against the appellant and two others under section 363/366 I. P. C read with section 120B of the Indian Penal Code.;