STATE OF BIHAR Vs. RANJEET THAKUR

JUDGEMENT

(1.) PROSECUTION case initiated on statement of Uma Kant Choudhary P.W.5, in brief, is that on 6.11.2004 at about 9.00 AM his daughter Bhawani Kumari aged about 14 years proceeded for Jitwaria High School to appear in matriculation test examination as usual on foot from her house but did not return in evening.

(2.) INFORMANT began to search her, in that course he could know that one Praween Kumar had taken her on his Motorcycle. On interrogation he reported that he took his daughter to Nawabganj only, thereafter she proceeded towards school.

(3.) TRIAL commenced with framing of charge in the case which ended in acquittal of the accused respondent by passing the impugned judgment, validity of which has been questioned through filing this Govt. appeal.