BINDU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant suffered conviction under Section 366 of the Indian Penal Code on being tried by Ist Additional Sessions Judge, West Champaran, Bettiah Camp Court at Bagaha in Sessions Trial No. 349 of 1987 and was sentenced to suffer -rigorous imprisonment for a term of seven years.

(2.) THE factual matrix are that about a month preceding 6th December, 1985 after Sabra Nisha aged about 15 years was found missing from the house, the worried father rendered fardbeyan before the police of Balmikinagar police station suspecting complicity of appellant alleging that his daughter was frequently going out of her house with the appellant. It was alleged therein that in the 5. night of incident the appellant came to his house and took his daughter in her company to respond to the nature ';s call pursuant to which, she did not return to her house. When the appellant was interrogated by parents of the victim lady, she was making evasive reply and hence suspecting complicity of the appellant, a police case was registered against her. The Investigation commenced when complicity of one Jai Prakash Yadav also came to the notice of the Investigating Agency, 10. and on conclusion of the investigation the police laid chargesheet against the appellant and also Jai Prakash Yadav.