SANDHYA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dtd. 6/8/2018, passed by the learned Additional District and Sessions Judge-V, Banda, in Session Trail No.204 of 2010 (State of UP vs. Km.Sandhya Singh and others) arising out of Case Crime No.119 of 2010 under Ss. 364/34, 302/34, 201/34 IPC, Police Station-Baberu, District-Banda, whereby the appelants are convicted and sentenced for the offences under Sec. 364/34, 302/34 and 201/34 IPC for life imprisonment with a fine of Rs.5,000.00 and in defalut of payment of fine, further imprisonemnt for one month.

(2.) Heard Shri Vishwadeep Patel, learned counsel for the appellants, Shri Birendra Singh, learned counsel for the informant, Shri Patanjali Mishra, learned AGA for the State and perused the record.

(3.) The brief facts of the case are that son of the informant, Namely, Kishan aged about 2-1/2 years went missing on 24/4/2010. Next day, on 25/4/2010 a missing report was lodged by informant at Police Station-Baberu, District-Banda. On 18/5/2010, the dead-body of the missing son was found in the well situated in the housing campus of accused-Prakashveer. In the meantime, on 1/5/2010, first information report (Ex.ka1) was lodged by informant with the averment that his son Kishan was playing in front of the gate of the house on 24/4/2010 at about 6:15 pm. and some unknown persons have kidnapped him.