VINOD K.SHARMA,J - (1.) BY way of present appeal the appellant has challenged his conviction and sentence awarded under Sections 366-A and 376 of the Indian Penal Code.
(2.) FIR No. 121 dated 2.7.2004 was registered under Sections 363, 366 and 120-B IPC at Police Station Adampur, on the statement of Subhash Chander son of Ram Partap, resident of village Sishwal, District Hisar, on the allegations that he has two daughters and two sons. It was the case of prosecution that his elder daughter Sumitra appeared in 10+2 examinations and was minor. She was said to be studying at Hisar and had come in the village after examinations. On 26.6.2004 she was not found available in the house despite search. It was further alleged in the FIR that his son, who was studying at Hisar was friend of Sunil son of Naresh Kumar, resident of Bhuna and was running a Mobile and STD shop at Bishnoi Colony, Gali No. 1 Hisar. The co-accused Vinod son of Jai Singh was his partner and another co-accused Parmod son of Puran Singh was his friend. It may be worthwhile to mention here that Vinod son of Jai Singh and Parmod Singh son of Puran Singh stand acquitted of the charges framed against them.
(3.) IT was also the case of the prosecution that Sunil appellant used to come to meet Sanjay in the house of his brother and on personal enquiry the complainant was confident that his daughter Sumitra has been taken away by Sunil son of Naresh in connivance with his elder sister, Parmod and Vinod.;