DILIP Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed under Section 374(2) of the Code of Criminal Procedure, 1973 challenging the judgment dated 27.10.2004 and order on sentence dated 29.10.2004 passed by the Additional Sessions Judge, Karkardooma Courts, Delhi in S.C. No. 125/2003.

(2.) The prosecution story in brief is that on 25th September, 2001, the deceased Sanjay had gone to Hanuman Mandir and after taking prasad was playing with Rajiv, nephew of the appellant. It is the case of the prosecution that the appellant subsequently came there and the deceased was last seen in the company of the appellant alongwith one Arjun. On 26th September, 2001, the father of the deceased lodged a missing report.

(3.) Later on the appellant was arrested and after a full trial convicted by the trial court under Sections 302/201/34 of the Indian Penal Code and was sentenced to life imprisonment.