BINOD KUMAR RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been directed by the sole appellant named above against the judgment and order dated 17-8-1996 passed in S.T. No. 459/93/TR.No. 62/93 by Shri Alok Kumar Sinha, Sixth Additional Judicial Commissioner, Ranchi whereby the appellant was found guilty for the offence punishable under S. 366-A of the I.P.C. and he was convicted and sentenced to undergo R.I. for three years.

(2.) The prosecution case has arisen on the basis of the written report of P.W. 2 Gopal Singh, the informant and father of the alleged victim girl Soni Kaur stated to be 13 or 14 years old lodged before Sukhdeonagar P.S. Ranchi on 9-8-1990 at 10.00 a.m. regarding the occurrence which is said to have taken place on 6-8-1990 at 10.30 a.m. at Piska Chowk near Ratu Road, P.S. Sukhdeonagar, District Ranchi.

(3.) The prosecution case, in brief, is that Soni Kaur had gone from his house at 10.30 a.m. on 6-8-1990 for purchasing 'Rakhi' (sacred thread) but she did not return till 11.00 a.m. and the informant started making search of her and he also lodged an information before the Sukhdeonagar P.S. on 7-8-1990. It is alleged that in course of search the informant tearnt that Pancham Ram and his son Manoj Ram and Pradeep Ram have kidnapped her as one month ago also Pancham Ram had confined her in his bathroom and on pressure he has allowed Soni Kaur to go out of that place. It is also alleged that Soni Kaur aforesaid had earlier told the informant that Manoj Kumar used to vex her while going to school.