NANKI BHAGAT @ BHULO BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellants have been convicted under Section 366A of the Indian Penal Code and sentenced to rigorous imprisonment for ten years by a Judgment and order of conviction dated 2/3.7.1999 passed by the 6th Additional Sessions Judge, Purnia, in Sessions Trial No. 229 of 1998/74 of 1998.

(2.) The case of the Informant Yogendra Sharma, PW-8 is that on 12.11.1997 when his daughter went out of the house did not return till 7.00 P.M., he and his family started searching for her. In course of search, he was informed by Arun Sharma and Puran Sah that his daughter had been seen going on a rickshaw along with these three Appellants towards Purnea. He then went to their house and found all of them missing from their houses and, hence, the present case was instituted.

(3.) It appears that the girl was recovered soon thereafter from Khagaria Railway Station and sent for medical examination under Section 164 Cr. P.C. which was incriminating in nature.