MD SULEMANALIAS SULO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD. The Appellant of Criminal Appeal 182 of 1994 has been convicted under Section 344 of the Indian Penal Code and Section 5 of the Suppression of Immoral Traffic in Women and Girls Act and sentenced to three years and five years rigorous imprisonment respectively whereas the Appellant No. 1 of Criminal Appeal 214 of 1994 has been convicted under Section 344 of the Indian Penal Code whereas the Appellant No. 2 of Criminal Appeal 214 of 1994 has been convicted under Section 344 of the Indian Penal Code alone and sentenced to three years rigorous imprisonment in Sessions Trial No. 524 of 1993/28 of 1994 by a Judgment dated 30.5.1994 passed by 1st Additional Sessions Judge, Begusarai.

(2.) THE case of the prosecution was that the Informant's niece had been kidnapped by unknown persons from the Katihar Bus Stand and one year later she was recovered from the house of the Appellant Shanti Devi on a tip off given by a Rikshaw Puller that he had seen the victim there.

(3.) WITH the modification mentioned above, both the Appeals are dismissed.