DINESH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted under Section 376 IPC and sentenced to RI for seven years passed by the 2nd Additional Sessions Judge, Saran at Chapra in S.Tr. No. 95/91/68/91 by a judgment dated 03.02.1996.

(2.) THE prosecution case is that on 25.08.1990 the informant instituted the case against the accused persons including the appellant that his sister had been kidnapped by co-accused, Asharfi Sah and his three sons. During trial the victim was recovered. THE defence of the appellant was that in fact the girl who was a major had gone with the appellant on her own sweet-will and married him.