SAJID ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the criminal appeals arise out from common judgment of conviction and sentence dated 25.01.2019 passed by Fast Track Court-I, Banka relating to Sessions Trial No. 1137/2012 as well as 795/2013 arising out of Kotoriya PS Case No. 113/2012 on account thereof, there has been analogous hearing and are being disposed of by a common judgment.

(2.) From the judgment impugned, it is evident that all the appellants, namely, Md. Iblawue @ Iblaque Ansari @ Idlaque Ansari, Sajid Ansari, Chunna Mian, Mandla Mian have been found guilty for an offence punishable under Section 366A of the IPC and sentenced to undergo RI for 10 years, in likewise manner, under Section 366 of the IPC and sentenced to undergo RI for 10 years as well as to pay fine appertaining to Rs. 25,000/- and in default thereof, to undergo RI for one year.

(3.) It is the case of the prosecution by way of filing of written report at the end of Bishnu Kumar (PW 5) on 12.06.2012 at 7:30 PM disclosing therein that since evening of 11.06.2012, his sister (name withheld) found missing. It has further been disclosed that his mother has narrated that she has seen Md. Iblawue @ Iblaque Ansari @ Idlaque Ansari, Sajid Ansari, Chunna Mian, Mandla Mian talking with the victim. He has further disclosed the age of the victim to be 17 years. So, he apprehended that these four persons are responsible for getting her enticed away with ulterior motive.