1. It is contended that P.W 3 had illicit intercourse with, the petitioner even before she was kidnapped from P.W 4's house and that therefore the taking was not in order to seduce her to illicit intercourse. For this the decision in Rex v. Feder-rick Moon, Rex v. Emily Moon . [1910] 1 K.B 818., is relied on.
2. That was a decision under the English Children Act 1908 under which it was held that seduction was surrender or loss of chastity for the first time. In my opinion that decision has no application to S. 366, I.P.C, where the substantial offence is kidnapping or abduction. The conviction was therefore right.
3. As to the sentence the fact that P.W 3 was not merely a consenting party but perhaps pressed the petitioner to take her away is to be taken into account. The petitioner is young, and on the whole behaved well, except; that he broke the law listening to a young woman. The sentence is reduced to one month's simple imprisonment.
P.R.S/S.N
4. Sentence reduced.