Absence of reliable age proof and lack of resistance vitiate kidnapping conviction under Section 366 IPC.

The appellants, Jhabboo and Jhinkoo (now deceased), were accused of kidnapping the prosecutrix, Munni, on 28.11.1975. The prosecution alleged that a co-accused, Smt. Kadora, lured the prosecutrix to a field, from where the appellants took her to Gorakhpur, confined her, and repeatedly raped her at knife-point.

The Trial Court framed charges only under Section 366 of the IPC (kidnapping/abduction to compel marriage/illicit intercourse), notably omitting Section 376 IPC (rape) despite the prosecutrix’s testimony.

On 28.03.1984, the 6th Additional Sessions Judge, Basti, convicted Jhabboo and sentenced him to five years of rigorous imprisonment.

The Court applied Section 361 IPC defining kidnapping from lawful guardianship (requiring proof of being under 18 or lack of consent) and Section 366 IPC regarding kidnapping for illicit intercourse.

It relied on Babloo Pasi v. State of Jharkhand for the necessity of ossification tests/documentary proof for age determination.

It applied S. Varadarajan v. State of Madras and Thakorlal D. Vadgama v. State of Gujarat, holding that "taking" requires active participation by the accused rather than a minor leaving of her own volition.

It also noted the principle from Khujji v. State of M.P. that while hostile witnesses' evidence isn't totally effaced, it must be tested with extreme care.

The Court found the prosecution case fundamentally flawed due to a lack of objective evidence regarding the prosecutrix's age, relying solely on oral testimony to claim she was a minor.

Crucially, the prosecutrix failed to raise an alarm during multiple bus journeys and a multi-day stay in Gorakhpur.

The Court reasoned that her voluntary departure at the suggestion of Smt. Kadora (who was never tried) did not constitute "taking" or "enticement" by the appellants under Section 361.

Furthermore, the prosecution’s failure to frame charges for rape (Sec. 376) despite her explicit testimony made the reliance on that testimony to prove "intent for illicit intercourse" under Section 366 legally untenable.

The hostility of all independent "last seen" witnesses (PW-1 and PW-2) broke the corroborative link between the accused and the alleged abduction.

The High Court set aside the judgment dated 28.03.1984, allowed the appeal, and acquitted Jhabboo of all charges. The Court ordered his immediate release and the discharge of his bail bonds.