VINOD BIND Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vipul Sinha, learned Amicus Curiae for the appellants and Mr. A.M.P Mehta, learned A.P.P for the State.

(2.) The present appeal has been filed against the judgment of conviction and order of sentence dtd. 23/8/2006 passed by learned Additional District and Sessions Judge, F.T.C-V, Kaimur at Bhabua in connection with Sessions Trial No. 218 of 2004/204 of 2004, arising out of Bhabua P.S. Case No. 423 of 2002, whereby and whereunder the appellants were found guilty and convicted for the offences punishable under Ss. 366, 366(A), 376/34 of the Indian Penal Code and they were sentenced to undergo rigorous imprisonment for ten years for the offence punishable under Ss. 366, 366(A), 376/34 of the Indian Penal Code.

(3.) The informant registered an F.I.R on 31/12/2002 to the effect that on 27/12/2002, the minor daughter of the informant was kidnapped by the co-villagers of the informant namely Ashok Bind and Dadan Bind. The informant further came to know that his daughter was kept at the house of appellant Vinod Bind for the purpose of solemnizing marriage of the victim with the accused Ashok Bind.