GOPAL SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) As the learned counsel for the appellant failed to appear on account thereof, Sri Ranbir Singh, learned advocate has been requested to assist the court as an Amicus Curiae.

(2.) Appellant, Gopal Sah has been found guilty for an offence punishable under Section 363 of the IPC and sentenced to undergo R.I. for seven years as well as to pay fine appertaining to Rs.5000/- in default thereof, to undergo S.I. for two months, additionally by the Additional Sessions Judge, FTC-I, Katihar vide judgment of conviction dated 18.03.2009 and order of sentence dated 20.03.2009 passed in connection with Sessions Trial No.4 of 2006/3 of 2006.

(3.) Satya Narayan Poddar (PW.5) filed written report on 07.06.2004 divulging the fact that since 01.06.2004 his daughter (name with held PW.6) aged about 15 years has been found missing along with Rs.1450/- as well as three sets of cloth whereupon they began to search and during course thereof, he came to know that Jageshwar Paswan @ Jai Kumar has enticed her away. He has gone to the place of Jageshwar Paswan and inquired from his mother who shown ignorance. Then thereafter, he sent his son Babloo whereupon parents of Jageshwar Paswan @ Jai Kumar became enraged and further, threatened that they will lodged a false case under SC/ST Act against them.