RANJAN KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Appellant, Ranjan Kumar has been convicted for an offence punishable under Section 366A IPC vide judgment of conviction dated 04.05.2015 by the Additional Sessions Judge-4th, Nawada in Sessions Trial No. 03/2014/163/2014 and sentenced to undergo RI for 10 years as well as to pay fine of Rs. 3000/- in default thereof, to undergo SI for two months additionally, vide order of sentence dated 11.05.2015.

(2.) PW-2, Manoj Kumar Singh filed a Complaint Petition No. 13/2013 on 24.01.2013 disclosing therein that his daughter (name withheld) aged about 15 years, while had gone to Coaching Institute on 21.01.2013 at about 7.00 AM, did not return. His daughter happens to be student of Class-X in Project Kanya High School, Nawada and her age happens to be 15 years. They had gone in search but being frustrated gave information to the police on 22.01.2013. Even thereafter, they continued searching his daughter and during course thereof, they came to know that Ranjan Kumar who was one of the tenants residing in his Mohalla, had enticed away his daughter and on account thereof, he gave written information to the Superintendent of Police as well as Officer Incharge through postal process but in vain. They had also gone to the place of Ranjan where all the family members were found absent. They also came across a news that the brother of Ranjan, namely, Pankaj Kumar was also indulged in such kind of activity since before.

(3.) The aforesaid complaint petition was sent to the PS concerned for registration and investigation whereupon, Nawada PS Case No. 48/2013 was registered and during midst thereof, as is evident the victim was traced out who was medically examined, her statement under Section 164 CrPC was recorded, other witnesses were examined and then thereafter, concluding investigation submitted charge-sheet facilitating the trial meeting with the ultimate result, subject matter of instant appeal.