RAJESHWARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Fardbayan of Urmila Devi has been made basis for First Information Report which in brief is that her husband was posted at Ballia in Life Insurance Corporation of India and residing there for the purpose and she was residing here with her son of 3 year.

(2.) Her further statement is that on 09.02.1995 her son Roushan Kumar was playing outside the house. He did not returned after two hours she (informant) began to search him, in that course one Manish Kumar of the same village told the informant that one Rajeshwari Singh (appellant of this case) had taken her son on his tractor. She went to Rajeshwari Singh, asked about her son, he became furious and denied to have her son. Police came and recorded her statement.

(3.) After concluding the trial case is ended in conviction and sentence.