TAFFAZUL ALI @ BAFARU SEIKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.M. Haloi, learned counsel appearing for the appellant as well as Mr. B. Sarma, learned Addl. Public Prosecutor, Assam, for the Respondent State.

(2.) This appeal has been preferred by the appellant against the judgment and order dated 29.5.2008 rendered by the learned Addl. Sessions Judge, (FTC) Darrang, Mangaldai in Sessions Case No. 208 (DM)/06 U/S 366 IPC convicting the accused appellant and sentencing him to undergo rigorous imprisonment for 2 years with fine of Rs.7,000/- in default to undergo further rigorous imprisonment for six months.

(3.) The prosecution case in brief is that on 28.11.2005 at 9 AM daughter of the informant, Ms Enowara Begum, aged about 12 years, was found missing while she was going to school. Thereafter on the same day, the mother of the victim girl lodged an FIR before the Mangaldoi Police Station stating inter alia that she could learn from the pedestrian that the accused/appellant Bafaru Seikh along with his one friend had kidnapped her daughter. On the basis of the FIR, Mangaldoi Police has registered a case being Mangaldoi Police Station Case No.369/05 U/S 366(A)/34 IPC.