SARASWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ONE Pinki Kumari, daughter of Mahendra Singh was killed in between the night of 5/6.5.2000. This complaint is filed making accusation against these petitioners with a further allegation that a false Police Case was instituted also investigated with wrong conclusion.

(2.) HEARD Both the parties. The Revision application is filed against the order dated 28.11.2001 passed by the Sub - Divisional Judicial Magistrate, Sadar, Motihari in Complaint Case No. 269 of 2001.

(3.) Villagers as well as Opposite Party No. 2 placed the real fact before the I.O. to the effect that complainant and her daughter deceased were working in the house of the petitioner, Sonu Singh. Deceased became pregnant and abortion was attempted on behalf of the petitioner, Sonu Singh and others. In that 18/4/2014 Page 147 Equivalent Citation:2010 -PLJR -4 -411 course, she was killed after pressing her neck and after her death, dead body was kept behind the bathan of complainant. The Doctor found that the deceased was carrying four months pregnancy and four inch wooden stub was found in the private part of the deceased. Petitioner no. 1, who is said the informant of Tirkaulia P.S. Case No. 99 of 2000.