RAKESH KUMAR Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 17.11.2006, appellant Rakesh has been convicted for the offences punishable under Section 302/201/34 IPC.

(2.) TRIAL of juvenile co -accused Sant Ram was referred before the Juvenile Board and hence we shall be concerned with the evidence against appellant Rakesh Kumar, which has been held sufficient wherefrom his guilt can be inferred, as held by the learned Trial Judge.

(3.) AS per the charge framed on 22.11.2001, Rakesh was charged that on 11.3.2001 at around noon time at Building No. 151, Jheel Khurenja, in furtherance of a common intention with Sant Ram, they murdered Kishan Master and on said date, around same time and at the same place, with the intention to screen themselves from legal punishment, dismembered the body of Kishan Master and stuffed the same in two gunny bags and threw one bag near Rag hunath Mandir, Krishna Nagar.