SANJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellants Sanjay Singh, Madhav Singh and Tiran Singh @ Md. Tiran have been convicted under Sections 366A, 376 and 448 of the Indian Penal Code and sentenced to rigorous imprisonment for five years each under Section 366A and 376 of the Indian Penal Code and one year rigorous imprisonment under Section 448 of the Indian Penal Code by the 1st Additional Sessions Judge, Madhepura, in Sessions Trial No. 116 of 1995 by a judgment dated 30.11.1996.

(2.) THE case of the prosecution according to the PW-6, the father of the victim is that on 29.1.1995 the present Appellants and one Rajendra Yadav dragged the victim to their houses and after the First Information Report was instituted, on the next date she was recovered from the house of Rajendra Yadav.

(3.) THE Appellant Rajendra Yadav (Cr. Appeal (SJ) 138 of 2001) was convicted by a separate Judgment dated 28.2.2001/1.3.2001 passed by the 3rd Additional Sessions Judge, Madhepura, by which he had been sentenced under Section 448, 366(A) and 376 of the Indian Penal Code and sentenced to rigorous imprisonment for a period of one year and five years and a fine of Rs. 2,000/- and ten years and a fine of Rs. 3,000/- respectively in Sessions Trial No. 34 of 1997.