MANGAL CHARAN ORAON Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants have been convicted under Sections 363 and 366 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six years under each count. However, the sentences were directed to run concurrently.

(2.) The prosecution case briefly stated is that on 13-12-1985, Anjali Oraon, PW 5 aged about 14 years and Binoti Oraon, PW 1 aged about 13 years were returning from the School and at about 4 p.m. when they had reached Kuliadih, a motor vehicle was parked by the side of the road and no sooner they had reached near the vehicle, both the appellants caught hold of Anjali Oraon, PW 5 and at the point of dagger and pistol took her in the motor vehicle where her mouth was pressed with clothes and they took her on the vehicle in question. Binoti Oraon, PW 1 came to her village and informed Fanibhushan Oraon, PW 2 about the occurrence and, accordingly, Fanibhushan lodged a first information report before the Chandil Police Station against the appellants and a case under Sections 363 and 366 of the Indian Penal Code was instituted against them.

(3.) After the investigation, chargesheet was submitted and the appellants were put on trial and accordingly, they were convicted and sentenced above.