BASUDEO SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) By Court. The present revision application stands preferred by the petitioner for setting aside the judgment passed in Cr. Appeal No. 2 of 2000, passed by Sri Ravindra Nath Verma, 2nd Additional Judicial Commissioner, at Khunti confirming the sentence passed by Asstt. Sessions Judge, Khunti, in S.T. No. 304 of 1991.

(2.) The prosecution story, in short, is to the effect that on 24.4.1990 at about 8:00 a.m., a quarrel took place in between two girls. A minor boy Ranjit Sahu (P.W. 5) pacified the girls. However, one Sabita Kumari fell down, and on her complaint the father i.e. petitioner Basudeo Sahu, came to school and forcibly took Ranjit Sahu, assaulted and confined into a room of his house. Thereafter, informant Nand Lal Sahu, on next date i.e. 25.4.1990 lodged F.I.R. alleging murder of his son.

(3.) The F.I.R. was registered under Section 364/323 of I.P.C. on 25.4.1990 being Sonahatu P.S. Case No. 17 of 1990.