(1.) On January 20, 2011 from around 9.30 a.m. in the morning, Sabana Khatun (aged about 10 years), the daughter of Rejbanur Bibi (PW/1) was found missing. The entire village was searched by her mother (PW/1) and the villagers and in course of such search, according to Rejbanur Bibi (PW/1), when she had been to the house of her former landlord Prasanta Mahapatra, she was filthily abused and was told that they have killed her daughter and concealed the dead body. It was claimed by the PW/1 some dispute crept in, between the PW/1 and her landlord, the accused persons, when she was staying at the house of said Prasanta Mahapatra, for default of payment of rent for a few months and the son of the landlord Laltu Mahapatra (appellant/convict) threatened that her daughter would be raped and killed. Thereafter, on that day, at around 3 p.m. one of the villagers Raju Mondal (PW/4) found a dead body was floating in a pond inside the bamboo grove and bushes. After the news spread, the PW/1 Rejbanur Bibi and the villagers assembled there and police was also informed at once. The police came to the spot and recovered a fully naked dead body and the same found to be that of Sabana Khatun, the daughter of the PW/1. Thereafter her wearing apparels were recovered from the house of accused Prasanta Mahapatra.
(2.) Following the recovery of the dead body on January 20, 2011, Ghatal P.S. U.D. Case No. 7/11 was registered, the inquest was held and the dead body was sent for postmortem examination.
(3.) Thereafter on the next day an FIR was lodged by Rejbanur Bibi, the mother of the victim, as aforesaid, which gave rise to Ghatal P.S. Case No. 7/2011 under sections 376/302/201/34 IPC against the appellant/convict and his parents.