BHUMESH ALIAS BHUMESHWARI MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted u/s. 364 I.P.C and sentenced to R.I. for seven years by a judgment dated 5.9.1994 passed by the VIIIth Additional Sessions Judge, Purnea in Sessions Trial No.224 of 1993.

(2.) THE prosecution case is that on 2.9.1992 the informants daughter, namely, Sudha Kumari, aged about 5-6 years became traceless and while they were looking for her, they approached the appellant, who demanded Rs.5000/- for release of the daughter. THE case was instituted on 16.9.1992 even though the alleged occurrence took place on 2.9.1992.