ABDUL SATTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) PROSECUTION case initiated on complaint petition of one Md. Islamuddin in brief is that all the accused persons including appellants on 11.11.1987 came to the house of complainant and took away his wife with them. He is suspecting her sell to some one or having illicit intercourse. Further it is said that she was wearing Noor an ornament of silver and all the clothes were taken by them. On search complainant could know on 14.12.1987 that his wife was at the house of Subhan. He went there, tried to bring her back but was not allowed rather replied that she was sold to Subhan by accused appellants Jalil, Amerul and others.

(2.) AFTER concluding the trial the case is ended in conviction and sentence to accused appellants.

(3.) UNDER such circumstance if victim is not examined it may be taken as death blow to prosecution/Complaint Case and conclusion of conviction is not safe which has not been considered by the trial court.