RAMJI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has been found guilty for the offences under Sections 366 and 366A of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for ten years for each of the offences and to pay a fine of Rs. 1,000/- by the 5th Additional Sessions Judge, Gaya in Sessions Trial No. 217 of 1998/280 of 1998.

(2.) The prosecution case, as per the informant who is the father of the victim girl Priyanka Kumari, Basudeo Prasad, is that he learnt that his daughter who is 14-years of age, was kidnapped while she was going to a house at Jheelganj from Aliganj. He tried to search for his daughter, but he could not find his daughter. Eventually, he learnt from PW 6 Surendra Kumar that his daughter was seen on a richshaw with Ramji Prasad, the appellant. Despite the best efforts, he was not able to locate his daughter and ultimately lodged this First Information Report.

(3.) The prosecution has examined seven witnesses. PW 2, 3 and 5 are the family members of the victim girl Priyanka Kumari, whereas PW 6 is the Headmaster who had seen Priyanka Kumari with Ramji Prasad on a richshaw. Priyanka Kumari has been examined as PW 4 in this case. The doctor has been examined as PW 1 whereas the Investigating Officer of this case has been examined as PW 7.