MD BABUL @ BABLU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Md. Babul @ Bablu @ Abdul Rahman @ Md.Bablu @ Abdul Raman has been found guilty for an offence punishable under Section 366 of the IPC and sentenced to undergo R.I. for five years vide judgment of conviction dated 30.11.2017 and order of sentence dated 08.12.2017 passed by Additional Sessions Judge, FTC,IInd, Madhepura in Sessions Trial No.28/2016 arising out of Kumarkhand P.S. Case No.134/2015.

(2.) Sukul Das (PW.4) filed written report on 12.10.2015 disclosing therein that his wife (name withheld) PW.5 aged about 27 years along with his son Vivek Kumar aged about seven years and Rupesh Kumar aged about four years are traceless since 28.09.2015. He has been informed while staying at Punjab for his livelihood whereupon, he returned back on 05.10.2015 and then came to know about the occurrence as disclosed by his parents. It has also been disclosed by his father that on 28.09.2015 at about 10.00 AM his wife had gone on the pretext of getting herself examined by a doctor having Rs.2900/- after selling of a bicycle. He made hectic search but in vain. He has further shown suspicion against Chandra Kishore Sah, Md. Babul and Jawahar Das as, she was on visiting term.

(3.) After registration of Kumarkhand P.S. Case No.134/2015 followed with investigation as well as submission of charge sheet, facilitating the trial which concluded in a manner, subject matter of instant appeal.