JITENDRA KUMAR SINGH Vs. PRABHU PRASAD

JUDGEMENT

(1.) This is an appeal filed by the first informant, who happens to be father of the alleged victim child.

(2.) On the basis of report lodged by the present appellant, respondent Prabhu Prasad who happens to be father of absconding accused Raghubansh Prasad came to be prosecuted for the offences punishable under Ss. 366A, 504 and 506 r/w Sec. 34 of the Indian Penal Code.

(3.) Accusations against respondent Prabhu Prasad were to the effect that his son Raghubansh Prasad @ Chotu and he himself had kidnapped minor female child of first informant Jitendra Kumar Singh in order to seduce her to illicit intercourse with Raghubansh Prasad @ Chotu.