MOHAMAD SAID KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In Sessions Trial No. 30 of 1980, Second Additional Sessions Judge, Bhopal, by his Judgment dated 31-1-1981, convicted the appellant for an offence under section 366 I.P.C. and sentenced him to R.I. for one year. The other two accused were acquitted by him.

(2.) The prosecution case briefly stated is that on 18-6-1979 at about 1.30 P.M. the appellant along with the other acquitted accused, armed with a knife entered the house of Vilayat Khan (P.W._5) and forcibly took away Saidunnisa (P.W.10) in an auto-rickshaw. Her mother Khairunnisa (P.W. 11) obstructed the accused from taking her daughter away, but she was assaulted. At that time Liyakat (P.W.4) a relative of Vilayat Khan was also present.

(3.) Liyakat (P.W. 4) informed about it to Vilayat Khan (P.W. 5) on the tailoring shop. At this Vilayat Khan (P.W. 5) went to police station and lodged the first information report Ex. P. 5. Since the incident related to P.S. Mangalwara, the papers were sent to that police station.