- (1.) The appellants have been convicted under Sections 363, 366-A and Section 120-B IPC by the Additional Sessions Judge, Tarn Taran and were sentenced to undergo rigorous imprisonment for a period of 5 years along with fine of Rs.2,500/- both under Sections 363 and 366-A IPC. In default of payment of fine, they were to further undergo simple imprisonment for a period of 6 months. They were also sentenced to rigorous imprisonment for a period of 6 months for commission of offence under Section 120-B IPC. All the sentences were directed to run concurrently.
(2.) In a complaint made by Gurpal Kaur FIR, No.20 was registered on 17.03.2015 at Police Station Khalra. The complainant had three daughters. Manjit Kaur, Kuldeep Kaur and Ramanjit Kaur was the youngest. Randhir Singh resident of Bhikhiwind and his associate Gurpreet were on visiting terms and were known to them. 5 6 months prior to the incident Paramjit Kaur @ Leelo accused, sister of Randhir along with Harpreet Kaur @ Happy and Ratni came with a matrimonial proposal for her daughters Kuldeep Kaur and Ramanjit Kaur for Randhir and Gurpreet. They also disclosed that they were in love with each other. The complainant did not accept the offer and said that Randhir was already married and had children and her younger daughter was a minor. She did not approve the offer. She had also explained that her elder daughter was still unmarried and she would marry of the eldest daughter first. The allegations are that Paramjit Kaur and Harpreet Kaur did not relish the refusal and left the house saying that she was a stumbling block. In the intervening night of 7 th and 8th March, 2015 the family was asleep. The neighbours had gone to Hola Mohala function. In the morning, when they got up, they found both the girls missing. They also found that cash of Rs.1 lac and some jewellery had been taken away. Allegations were that it was taken away by the accused. The complainant had further alleged that Paramjit Kaur and Harpreet Kaur in connivance with Randhir and Gurpreet had kidnapped the daughters on the pretext of marriage.
(3.) The police registered the FIR, however, they failed to arrest Randhir Singh and Gurpreet Singh. They were declared proclaimed offenders. The police arrested Paramjit Kaur and Harpreet Kaur.;