RAJ KUMAR ALIAS RAJU Vs. STATE

JUDGEMENT

(1.) VIJENDER @ Sonu took his breakfast and left his house in early morning on 7th June, 1995. He had failed his exams in class 6th and his parents had required him to undertake remedial teaching during the summer vacations. His destination was the tuition center down the street in which he resided. His mother Harro PW-1 employed as a safai karamchari with the Municipal Corporation of Delhi returned home from duty at 10:30 AM. She became inquisitive on not seeing Sonu in the house. She passed on the information to her husband Tejpal pw-2, who in turn contacted his brother Kiran Pal PW-4 and cousin Rakesh Kumar pw-8 since both were his close relations. They all searched, but Sonu could not be traced.

(2.) THE next day i. e. on 8. 6. 1995 Rakesh Kumar PW-8 went to the local police station i. e. PS Shahdara and lodged a missing person's complaint Ex. PW-8/a which was recorded by HC Satish Verma PW-14 who made an endorsement Ex. PW-14/a beneath the statement and had the information flashed to the missing person's squad.

(3.) IN the complaint Ex. PW-8/a Rakesh informed that Sonu son of Tejpal and a resident of House No. 1/5845, Gali No. 1, East Rohtash Nagar had left his house at about 8:00 AM on 7. 6. 1995 for taking tuition at the tuition center in the street nearby. He did not reach the tuition center and did not return home. All day on 7. 6. 1995 the family members of Sonu kept searching for him but could not locate him. That sonu was aged 13 years and was 31/2 - 4 feet tall. He was of thin built and had a round face and wheatish complexion. That Sonu was wearing a blue coloured pant and a shirt having checks and stripes thereon and his footwear were a pair of hawai chappals.