CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) passed by the Additional Sessions Judge, FTC-II, Lakhisarai, in Sessions Case No.465 of 2007 arising out of Lakhisarai P.S. Case No.109 of 2005, all the appellants have been convicted for the offence under Sec. (s) 366-A Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years with fine of rupees five thousand each and in default of payment of fine to further undergo rigorous imprisonment for one year each.

(2.) Case has been registered on the basis of written report of Triveni Singh levelling allegation that his daughter, Munni Kumari, aged about 16 years, used to go to see TV in the house of Mukesh Singh. Gautam Singh, relative of Mukesh Singh, also used to reside in that house for last 5-6 months. On 12/4/2005, daughter of the informant had gone to see TV in the house of Mukesh Singh, but did not return. The informant made search then learnt that his daughter has been kidnapped by Mukesh Singh and Gautam Kumar.

(3.) The police after investigation submitted charge- sheet against the accused persons, namely, Mukesh Singh, Gautam Kumar and Chandan Singh.