MONIKA BAGCHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All these appeals are taken up for disposal by a common judgment, as they emanate from a common Judgment of conviction and consequential order of sentence passed on 31/1/2022 and 1/2/2022 by Learned Additional Sessions Judge, Ranaghat, Nadia, in connection with Sessions Trial No. 03 (04) of 2015, arising out of, Sessions Case No. 16 (11) of 2014.

(2.) Shorn of unnecessary details, the case of the prosecution is that on 4/8/2014 at about 4.30 p.m. son of the de-facto complainant namely, Rajat Biswas aged about 8 years, went out of his house for playing. When the brother of the de-facto complainant, namely, Gobinda Biswas, came back from office and called upon his nephew Rajat Biswas at about 5.30 p.m. but he could not be found. At about 7.00 p.m. a phone call was received in the mobile phone of another brother of de-facto complainant, namely Bijan Biswas from an unknown mobile bearing number 7029082410. The caller asked for a ransom of Rs.10,000.00for returning the son of de-facto complainant. There was a search organized for Rajat but he could not be found.

(3.) Accordingly, Milan Biswas, the father of the missing boy lodged a written complaint with Hanskhali Police Station at 20.35 hrs. over missing of Rajat Biswas. On the basis of such written complaint, Hanskhali P.S. Case No. 477 of 2014 dtd. 4/8/2014 under sec. 364A of the Indian Penal Code was started against unknown miscreants having mobile number 7029082410 and the police took up investigation of the case.