MANOJ KUMAR GARG,J. - (1.) This appeal is directed against the judgment and order dated 27.04.2011 passed by Special Judge SC/ST Prevention of Atrocities Cases-cum-District and Sessions Judge Jhunjhunu in Sessions case No. 93/2010 by which the learned trial court convicted the appellants as under:-Under Section 363 I PC to five years rigorous imprisonment a fine of Rs. 1,000/-in default of payment of fine to further one year simple imprisonment under Section 302 read with 120B IPC to life imprisonment and a fine of Rs. 5,000/-each in default of payment of fine further one year simple Imprisonment under Section 201 IPC to three years rigorous imprisonment and fine of Rs. 1,000/- in default six months' simple imprisonment. All the sentences were to run concurrently.
(2.) Brief facts of the case are that one written report was submitted by Richpal S/o Khadu Ram on 28.05.2010 before the SHO Police Station Guda Gaurji in which he mentioned that her (his) grand-daughter Bharti aged about 15 years was kidnapped by Pintu and Dayanand.
(3.) Complainant further mentioned that these accused persons enticed and induced her and took her on a motor cycle. He along with Sumita and Sugni searched out but couldn't find. Both the accused took away Bharti by force. The case may be registered against them and Bharti should be recovered.;