NEELU @ NEERAJ PAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned AGA for the State and perused the affidavit and other documents filed by the parties.

(2.) Challenge in this revision is to the order dated 03.07.2014 passed by the Additional Sessions Judge/Special Judge (SC/ST Act), Jhansi in Criminal Appal No. 26 of 2014 arising out of Case Crime No. 159 of 2013, under sections 302, 364 IPC and 3(2)(V) of SC/ST Act, police station Raksa, district Jhansi and the judgment and order dated 15.04.2014 passed by the Principal Magistrate, Juvenile Justice Board, Jhansi in Case No. 11 of 2014 arising out of Case Crime No. 159 of 2013 (State vs Neelu alias Neeraj Pal).

(3.) It was alleged that the brother of the complainant Raju aged about 35 years was at his house. On 01.10.2013 at about 11.00 p.m. Neelu alias Neeraj Pal came to the house of Raju and took him and he was last seen by Hari Mohan and Nathu Ram going on the way. He met his brother Ravi Pal. All of them went together. The brother of the complainant Raju used to often go to the house of Neelu alias Neeraj Pal. Neelu had bad intention towards the ladies of the house for which he was rebuked. Due to this enmity Neelu alias Neeraj Pal and Ravi Pal took Raju to the new plotting of Pappu Sahu and severed the head of his body and murdered him. The complainant tried to search his brother but ultimately he found his brother in the morning. Hence report was lodged.