STATE OF U.P. Vs. RAJIV KUMAR SONKAR

JUDGEMENT

(1.) Heard on admission.

(2.) Challenge in the present Government Appeal is to the judgment and order dated 22.08.2019 passed by IIIrd Additional District and Sessions Judge, Pilibhit in Sessions Trial Nos. 209 of 2017 and 210 of 2017 (State Vs. Rajiv Kumar Sonkar) acquitting the respondent of the offences under Sections 302, 201, 404 of IPC and 3/25 of Arms Act.

(3.) As per prosecution case, deceased Sanjeev Kumar was working as a Class-IV employee in the Zilla Panchayat and was residing along with his mother and children in the guest house. It is said that on 15.06.2017 at about 2.00 PM, accused-respondent took the deceased along with him for collecting some luggage and the deceased joined him after carrying Rs.20,000/- cash, ATM card and cell-phone. When the deceased did not return till evening, he was searched and on the next day i.e. on 16.06.2017, a missing report was lodged by his mother Sukhrani Devi. On 17.06.2017, dead body of the deceased was found in an agricultural field outside the village and the matter was reported by his brother Mohanlal (PW-1).