LAWS(PAT)-2012-1-192

CHHOTU PASWAN Vs. STATE OF BIHAR

Decided On January 18, 2012
Chhotu Paswan Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) PROSECUTION case initiated on Fardbeyan of one Ashok Paswan in brief is that on 8.7.2007 at about

(2.) 30 AM he was sleeping in his house along with all his family members. Informant's wife woke up and got woke up the informant, reported about missing of their daughter Gudia Kumari, aged about 11 years, student of Class-VII from the house. All the family members started to search her. Gudia's disappearing was informed to the younger brother of the informant Sukhai Paswan who had gone to Hanuman Nagar in Raghopur Police Station to his sister. Sukhai Paswan proceeded for Saupaul by Train. At Saraigarh Railway Station he saw the victim girl with the appellant. He got down from the Train, came to the victim girl and the appellant. When the appellant saw the informant's brother Sukhai Paswan, he along with victim girl started to flee, on chase he was threatened on point of three-nut, so, his younger brother again boarded the Train, came to Supaul and narrated the whole incident to the informant. Thereafter informant along with his younger brother Sukhai Paswan came to Police Station, complained, gave his Fardbeyan (statement) to the above fact. In course of investigation, victim girl was recovered from appellant's Sasural by the Police. 2. After concluding the trial, appellant is convicted and sentenced for the offence under sections 366A and 376 of the Indian Penal Code.

(3.) P .W.1 is declared hostile and has not stated anything in favour of prosecution or defence. P.W.8 is I.O. of the case and P.W.9 is doctor who examined the victim.