GHUTAR RAJBANSHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) When the case was called, no one appeared on behalf of the appellant, as such in order to have assistance from the side of the appellant Mr. Ranbir Singh, Advocate was appointed as Amicus Curiae

(2.) Sole appellant Ghutar Rajbanshi has been convicted for offence under Sections 364A & 365 of the IPC by the Additional Sessions Judge, Fast Track Court No. II, Nawadah in Sessions Trial No. 125 of 2003/237 of 2000 and sentenced R.I. for life under Section 364 of the IPC and R.I. for five years under Section 365 of the IPC

(3.) Akbarpur P.S. Case No. 184 of 1993 was instituted on 13.11.1993 at 6.15 p.m. on the basis of fard-beyan of Gumma Pasi (P.W. 7) father of victim Santosh Kumar (P.W.8) aged about 10 years. The F.I.R. was instituted against unknown for offence under Sections 364 & 365 of the IPC. Later on, Section 364A of the IPC was also added.