VIPIN YADAV Vs. STATE

JUDGEMENT

(1.) Crl.M.B.No.745/2016 The application, seeking suspension of sentence, pending hearing of the appeal, is listed for August 19, 2016. The appeal has reached for hearing today and therefore the instant application is dismissed as infructuous. Crl.A.49/2015 Being a case of rape, I shall be referring to the victim as 'Prayer' (pseudo name). She was a student of MCP School Nangli Sakrawati, Najafgarh and was born on January 30, 1998, a fact proved by the said date being recorded in the school register Ex.PW -6/A when she was admitted in Primary Class on April 22, 2004.

(2.) Prayer left her house as usual in the morning of April 12, 2012 at around 7:00 AM to go to her school but did not return home at the usual time 1:30 PM after school hours. Since it was evening time and Prayer did not return home her mother Nirmala PW -5 lodged a missing person complaint Ex.PW -5/A with the local police station at 5:30 PM. Investigation was entrusted to SI Dinesh PW -13.

(3.) Prayer had just disappeared without a trace. Information was flashed on the zipnet. Days and weeks passed by.