- (1.) The appellant was convicted and sentenced to three years rigorous imprisonment along with fine of Rs. 100/- under Section 376/120-B IPC, two years rigorous imprisonment along with fine of Rs. 100/- under Sections 344,120-B IPC and one year rigorous imprisonment under Sections 506,120-B IPC.
(2.) The facts which emerge from the record are as follows :- The prosecutrix aged 16-17 years was missing from the house on 03.07.2000. The father got the FIR lodged on 07.07.2000. He disclosed that his daughter had gone to see her result at a book shop in Sadar Bazar, Nabha and had not returned. He searched in the neighbourhood, with their relatives but her whereabouts could not be ascertained. He disclosed that about a year ago his daughter and wife had gone to Haridwar and after that his daughter had been receiving letters and greeting cards from Mona daughter of Karam Singh, resident of Haridwar. He also mentioned that his daughter used to speak to Mona on telephone. The complainant called up Mona but did not get satisfactory reply. The caller on the other end responded that there was no girl by that name. The complainant left for Haridwar to make his own inquiries. He learnt that his daughter had been lured by Dishant, son of Karam Singh and brother of Mona. According to him, Dishant's father Karam Singh also had a hand in it. On the lead given by complainant, the police along with complainant left for Haridwar. The victim was found in the company of Sandip Dass Gupta. Both of them were taken into custody and were produced for their medical in a Hospital in Haridwar. Sandip was arrested. The Medical Board was formed to ascertain the age of the victim and her statement under Section 164 Cr.P.C. was recorded. The police later arrested Dishant on 09.09.2000. He had been named by the victim.
(3.) Challan was presented against Sandip, Dishant and his father Karam Singh.;