AJAY KUMAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant has been found guilty and convicted under Sections 306/114 of the Indian Penal Code to undergo Rigorous Imprisonment by the 5th Additional Sessions Judge, Gaya, in Sessions Trial No. 166 of 1997/ 369 of 1995.

(2.) The case has been recorded on the Jardbeuan instituted by Radha Muni Devi, mother of the deceased Rina Devi. The fardbeyan discloses that Rina Devi was married and after her marriage she had returned to her mother's house and was living with her mother for the last one year. In the night of 3.6.1995 the Informant found that her daughter was missing. She tried to locate her daughter but could not find. She suspected that her daughter had disappeared with Ajay Kumar who was focefully trying to establish relationship with her daughter. In the morning she heard that her daughter had fallen in a well and that some persons had seen Ajay Kumar fleeing away from the place of occurrence.

(3.) During the trial eight witnesses have been examined in this case. PW 1 and PW 6 have been declared as hostile. PW 3, who is a formal witness, has signed in the inquest report. PW 8 is also a formal witness like PW 3.