BRIJESH KUMAR GAUTAM Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 20.12.2006, the appellant has been convicted for the offence punishable under Section 364-A IPC.

(2.) Vide order on sentence dated 22.12.2006, the appellant has been visited with the penalty to undergo imprisonment for life and pay fine in sum of Rs.5,000/-; in default of payment of fine it has been directed that the appellant shall undergo 6 months' simple imprisonment.

(3.) On 7.11.2004, Vijay PW-1, aged 9 years went out of his house to play at around 2:00 PM and when he did not return within reasonable time his parents started searching for the young child and on not finding him his father Lotan Dass PW-3 lodged a report that his child was missing; pursuant whereto FIR Ex.PW-11/A was registered.