ZAZUL MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN Sessions Trial No. 109 of 1987 on the file of 2nd Additional Sessions Judge, West Champaran, Bettiah, six persons were placed on trial to answer the charges under Ss. 366A/109 and 376/109 of the Indian Penal Code. Accused Karmullah Ansari and Salim Mian were acquitted by the trial Court and remaining four accused persons were convicted of the charges framed against them.

(2.) IN Cr. Appeal No. 334 of 1989 appellants are Zazul Mian alias Azzul Mian and his mother Raisani alias Raisan of village Tituhiya, P. S. Sikarpur in the district of West Champaran. In Cr. Appeal No. 274 of 1989 the appellant is Munir Mian of village Telpur, P. S. Lauria in the district of West Champaran. In Cr. Appeal No. 242 of 1989 appellant is Saheed Mian of village Baswariya, P. S. Chautarba in the district of West Champaran. Saheed Mian is the son of Salim Mian, who was acquitted by the trial Court.

(3.) ON 31 -5 -1986 Shobha Kumari daughter of Ram Brichh Pandey of village Tutuhia disappeared from her home. Shobha was minor aged about 15 to 16 years. According to the evidence of Ram Brichh Pandey, father of the girl, he saw appellant Raisani coming to his house in early hours of the morning and talking to the girl. The girl went withRaisani saying that she was going to answer the call of nature. It was the prosecution case that Raisani was acquainted with the family of Ram Brichh Pandey. The evidence of Ram Brichh Pandey that he allowed his daughter to go with Raisani does not appear to be convincing. There is no other evidence against this appellant.