NITYA NAND MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Before coming to main track, certain incidents falling in between have to be noticed and the same is being incorporated below.

(2.) On the written report of one Shatrudhan Das with regard to kidnapping of his minor daughter (name withheld), Kasba PS Case No. 129/2012 was registered and, after completing investigation, first charge-sheet was submitted against Nitya Nand Mandal (appellant of Criminal Appeal (SJ) No. 381 of 2016), keeping investigation pending against others, who faced Sessions Trial No. 121/2013, convicted and sentenced, after having his case bifurcated. .

(3.) Some of the remaining accused were apprehended against whom supplementary charge-sheet was submitted namely, Turai Mandal @ Shiv Narain Mandal, (appellant of Criminal Appeal (SJ) No. 443 of 2016), who faced Sessions Trial No. 805/2013 and got convicted and sentenced, keeping investigation pending against others.