ACHCHEY LAL YADAV Vs. STATE

JUDGEMENT

(1.) MASTER Harsh aged five years was dropped, as claimed by his mother Rekha at the gate of MCD Nigam Prathmik Vidyalaya on January 22, 2009. He did not return home. As per the case of the prosecution Shambhu Nath Verma received ransom calls on mobile No.9958838258, the registered user whereof was Krishan Kumar, the nephew of Sambhu Nath Verma and had been handed over by Krishan Kumar Verma to Shambhu Nath Verma.

(2.) THE ransom calls were purportedly received by Shambhu Nath Verma from a mobile No.9718657950 and land line Nos.2511540 and 2511091, registered user whereof as Om Prakash Verma. As per the prosecution two other land line numbers 22722880 and 2666014 in the names of Manoj Kumar were also used to make telephone calls to Shambhu Nath Verma at his mobile No.9958838258.

(3.) WITH reference to the record of the trial we find that in spite of it being filed and date given to the prosecution to prove an FSL report lying in the Trial Court record as per which 'Phenobarbital' and Cannabinol were find in the viscera Ex.1A, Ex.1B and Ex.1C of Harsh Kumar Verma and also on Ex.2B being a plastic colour packet with some sticky substance labelled as 'Bhola'.