ARJUN SAH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) RAHUL Kumar (P.W. 3), son of Brij Kishore Sah (P.W. 4) was enrolled as a student of Ace Public School, Riga. He was about 13 years of age and was studying in Class -III. On 21.01.2008, he was taken away from the school. He was living there as a boarder. The information about P.W. 3 going missing or being kidnapped by some unknown person was given to his father Brij Kishore Sah by the Principal of the school, P.W. 6 Rajnis Kumar @ Rajaram Raut, who had stated that an imposter had approached Rahul Kumar, (P.W. 3) posing himself as his uncle and took him away.

(2.) THE informant stated that he made a hectic search for his son at all imagined places including those of his relatives, but in vain. P.W. 4 Brij Kishore Sah stated that victim Rahul Kumar had put on a dim -white -colour coat and a toffee colour full -pant with a white check shirt and he had put on a pair of hawai -chappals.

(3.) BEFORE the appellant had been arrested and the recovery of the victim Rahul Kumar had been made, what appears from the evidence of P.W. 7 Kanhaiya Prasad is that special teams were formed by the District Police, Sitamarhi to go on a hunt for the child so as to recovering him, but all efforts went in vain. Lastly, it was a chance recovery of the victim in the company of the present appellant Arjun Sah.