Adami, J.:— (After stating the facts set out above, proceeded as follows): Before us it is argued that the offence of kidnapping is not a continuing offence and that the offence was complete when the girl was enticed out of the gachhi and taken to the motor car. It is urged that the petitioner in fact committed no offence. Mr. Varma, on behalf of the petitioner, relies on the cases of Rakhal Nikari v. Queen-Empress and Nemai Chattoraj v. Queen Empress. He has also called our attention to Nanhak Sao v. King-Emperor. In the first of these cases it was laid down that the offence of kidnapping a person is complete when such person has actually been taken out of the custody of the lawful guardian. In that case a girl was enticed away from her parents' house to the house of a prostitute and in the house of the prostitute the accused met her and cohabited with her. It was held that the accused was not shown by any evidence to have done anything before the offence was completed, and, therefore, he could not be said to have abetted the offence. In the second case it was held that the offence of kidnapping is not an offence continuing so 3 long as the person kidnapped is kept out of guardianship. Rampini, J. in that case held that kidnapping 1 under section 363 is not necessarily or in all cases complete as soon as the minor is removed from the house of the guardian; whether the act of kidnapping is complete is a question of fact to be determined according to the circumstances of each case. There too the girl kidnapped was taken from her husband's house to another house and was taken kept there for two days and then taken to another house where she was kept for twenty days. After that she was taken to the house of the accused in the case. Those two cases are clearly very different in their circumstances from the present case.
In the case of this court it was held that whether the kidnapping is complete or not it is a question of fact and must in each case be decided upon the particular evidence of each particular case. Where the finding is that the accused took part in the actual removal of the girl immediately after she was taken out of the house of her guardian, his conviction under section 363 read with section 114 is correct.
Now what happened in this case was that Latu Dusadh enticed the girl to come out of the gachhi to the road and then to the motor car in which the present petitioner was sitting. It is not a case of enticing the little girl out of her parents' house but of enticing to enter into the motor car, so that the petitioner might drive away with her. There is no doubt that the petitioner took the car to the village in order that he might kidnap her and Latu was only employed in order to enable the petitioner to kidnap the girl. In my opinion the kidnapping was not already completed at the moment when the girl entered the car. It was completed by petitioner driving her off in the motor gar. The circumstances of the present case are not like those cited by the learned: Counsel for the petitioner. The courts below, in my opinion, have rightly held that the petitioner did kidnap the girl and that it was he who took her out of the lawful guardianship of her father. Until she was put into, the car she could still be said to be under her father's guardianship.
The only other question raised on behalf of the petitioner is that the sentence is too severe. It is represented that the prosecution case was that the purpose of the kidnapping was that the petitioner might marry the girl, and there is no insinuation that he was taking her away for any improper purpose. It is also pointed out that his companion Latu received a punishment of one year's rigorous imprisonment only. Under the circumstances of the case we are of opinion that the sentence of two years is somewhat severe considering that the petitioner had honourable motives and that no eventual harm had happened to the girl.
We think that a sentence of one year's rigorous imprisonment would be sufficient and reduce the sentence accordingly. The conviction is upheld.
Scroope, J.:— I agree.
Order modified.