VEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) These three appeals arise out of Session Trial Nos.202 of 2011, 203 of 2011 and 322 of 2011 whereby the Additional Sessions Judge, Court No. 6, Badaun has proceeded to convict the appellants under Sec. 364 I.P.C. and has sentenced them to life imprisonment with Rs. 40,000.00 fine each and in the event of default of payment of fine to undergo one year simple imprisonment. The appellants have however been acquitted of charge under Sec. 25 Arms Act.

(2.) The incident as reported by the first informant was through a missing report dated 04.04.2010 wherein it was stated that in the previous night on 03.04.2010, the informant's father Kanhai Lal son of Loki Ram had gone to water his field from a tubewell where he was accompanied by Champat Lal. After the field of Champat Lal was irrigated, Champat Lal came back but Kanhai Lal did not return back home. When he did not return for a considerably long period, then the informant went there along with some villagers but he did not find his father at the tubewell and in spite of making a long search, he was untraceable. He was described as wearing a white Kurta and white Dhoti with no slippers or footwear in his feet, aged about 50 years.

(3.) This missing report was lodged with the Police Station Incharge, Civil Lines, District Badaun.