BHAIRO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The Appellants have been convicted under Section 363 of the Indian Penal Code and sentenced to rigorous imprisonment for two years by the 4th Additional Sessions Judge, Aurangabad, passed in Sessions Trial No. 42 of 1995/1 of 1995 by a judgment dated 14.9.1995.

(3.) The case of the prosecution is that on 6.11.1994 the Informant (P.W.-5) received information from P.W.-2, P.W.-6 and P.W.-7 that his daughter (P.W.-9) had been kidnapped by the two accused persons and had been kept in Studio from where she was subsequently recovered.