SANDEEP SADA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Sole appellant Sandeep Sada has been found guilty for an offence punishable under Sec. 366A Penal Code and sentenced to undergo R.I. for four years, fined of Rs.1000.00 and in default thereof, to undergo S.I. for three months, additionally, by the Second Additional Sessions Judge, Madhepura in Sessions Trial No.53A of 2011 vide judgment of conviction dated 23.06.2015 and order of sentence dated 09.07.2015.

(2.) On 14.09.2010, Vidya Nand Bhagat (PW.4) filed written report disclosing therein that his daughter Soni Kumari aged about 13 years was kidnapped by Shambhu Sada, Rajan Sada, Kari Sada and Sandeep Sada. It has also been alleged that Rs.25,500.00 is also found missing which they had succeeded in taking away influencing her.

(3.) On the basis of the aforesaid written report, Madhepura P.S. Case No.387 of 2010 was registered whereupon investigation commenced and after concluding the same charge sheet was submitted against Shambhu Sada and Kari Sada keeping investigation pending against Sandeep and Rajan and on account thereof, their trial was separated and proceeded with under Sessions Trial No.53/2011. However, after submission of supplementary charge sheet as well as commitment, appellant along with Rajan Sada (since acquitted) proceeded with under supplementary record bearing no.53A/2011, which ultimately met with the result, the subject matter of instant appeal.