- (1.) Heard the parties.
(2.) The appellants have been charged under Sections 366A , 368 / 34 of the Indian Penal Code and convicted under the same Sections of the Indian Penal Code vide impugned judgment dated 04.03.2006 and order of sentence dated 06.03.2006 passed by 4th Addl. Sessions Judge, Fast Track Court-1, Godda, in Sessions Case Nos.118 of 2002/59 of 2005 whereby the appellants have been sentenced to undergo rigorous imprisonment for four years and five years for the offences under Sections 366A and 368 / 34 of the Indian Penal Code respectively. The sentences were directed to run concurrently.
(3.) The criminal law has been put in motion by written report (Ext.1) dated 12.01.2002 of P.W.(3)-Sri Prakash Modi, the father of the victim. Upon which formal first information report has been lodged as Mahagama P.S. Case No.10 of 2002 (G.R.No.45 of 2002) under Sections 366A , 363 , and 368 / 34 of the Indian Penal Code. As per the first information report, the victim girl got missing from the evening of 12.01.2002. Thereafter, the informant made an enquiry and came to know that she has been kidnapped for the purpose of marriage by the appellant-Md. Ikramul Haq with the assistance of the driver Md. Israfil Ansari and two other unknown persons. The age of the victim girl has been disclosed as 15 years by the father in the formal first information report.;