(1.) Mrs. Madhuri Lata, APP is appointed to appear as amicus curiae in the present appeal.
(2.) The Appellants have been convicted under Sections 366 and 366A IPC whereas the Appellant No. 1 has been convicted for eight years on both counts, the Appellant Nos. 2 and 3 have been convicted for five years under both counts by a judgment dated 06.04.1988 passed by the 7th Additional Sessions Judge, Purnea in S. Tr. No. 257 of 1986.
(3.) The case of the prosecution is that on 25.11.1983 the informant reported that he suspected that the Appellant No. 1 with the assistance of the Appellant Nos. 2 and 3 had kidnapped his daughter.