MEGHA GOYAL / BABY MANDLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Siddhant Tiwari, learned counsel for appellants in CRA No. 145/2021 and Mr. Shivendu Pandya, learned counsel for the appellantss in CRA No. 437/2021. Also heard Mr. S. S. Baghel, Dy. G.A., appearing for the respondent/State.

(2.) This criminal appeal filed by the appellantss/accused under Sec. 374(2) of the Code of Criminal Procedure, 1973 (now Sec. 415(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023) is directed against the impugned judgment of conviction and order of sentence dtd. 19/1/2021, passed by Court of learned 1st Additional Sessions Judge, Bilaspur District Bilaspur (C.G.) in Sessions Case No. 66/2019, whereby the appellantss have been convicted and sentenced as under:-

(3.) Case of the prosecution, in brief, is that missing report was registered as Missing Report No. 01/2019 in Police Station Sarkanda, District Bilaspur (C.G.) by complainant Rajkumari Ratde stating inter-alia that her son Tarun Ratde went to his work of Computer Operator at Traffic Police Station Bilaspur on 1/1/2019 at about 2:00pm and when he did not returned back till 10:00pm, the family members inquired about him and when no information was received, a missing complaint was filed before P.S. Sarkanda bearing missing person complaint No. 1/19 on 2/1/2019 wherein suspicion was raised against the co-accused Baby Mandle.