KAPIL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 08th October, 1999 and dated 11.10.1999 passed by Sri Mahesh Prasad Sinha, 7th Addl. Sessions Judge, Bhagalpur in Sessions Trial No.90 of 1991 for the offences under Sections 363, 366(A) of the I.P.C.

(2.) Heard learned counsel for the appellant and learned counsel for the State.

(3.) Prosecution case initiated on written application of one Shambhu Shankar Mandal, in brief, is that his sister Rukmani Devi was found traceless from her house since 9.00A.M. of 04.1.1988. He along with his brother in-law Pramod Mandal came in search of his sister. He came to know about taking away of his sister by the appellant Kapil Das towards Sabour Railway Station. At Sabour, appellant was seen with informant's sister along with some boys. Informant when wanted to take his sister, he was abused even assaulted, his sister was being dragged on his (appellant's) behalf catching her hand. On informant's nulla, local people gathered, police also reached there then appellant was taken into custody by the police along with victim girl and appellant was remanded to judicial custody.