STATE Vs. RAM JIWAN @ PAPPY

JUDGEMENT

(1.) THE State seeks leave to file an appeal challenging the judgment dated 24th January, 2001, passed by the learned Additional Sessions Judge, Karkardooma Courts, whereby the respondent was acquitted of the charges under Section 363/364/364A/302 and 201 read with Section 120B IPC.

(2.) In brief, the case of the prosecution is that on 19th May, 1999, Sumit (the deceased) S/o Sh. Ram Bhajan, aged about four years was found to be missing. Shri Ram Bhajan got DD No.20A dated 20.05.1999 recorded in P.S. Khajuri Khas. The police and complainant made efforts to search for the child but could not succeed. On 23rd May, 1999, the complainant Ram Bhajan was handed over a copy of ransom note by the respondent which he handed over to the IO. On the basis of this ransom note, FIR No. 199/99, under Sections 363/364 -A/302/201 r/w Section 120 -B IPC was registered.

(3.) DURING investigation, the respondent was arrested on 24th May, 1999 and interrogated. On the basis of the disclosure statement made by him, the dead body of the deceased Sumit was recovered from Yamuna Pushta. It was identified by the complainant to be the body of his son. The dead body was sent for post -mortem. Upon completion of investigation, the charge sheet was filed.