KIRAN PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This is an appeal arising out of the judgment dated 18.11.2013 rendered by the Additional Sessions Judge Court No. 1 Bijnor in Sessions Trial No. 256 of 2012 (State of Vs. Kiran Pal) Police Station- Chandpur, District Bijnor whereby the learned Judge has convicted the appellant for the offences under Sections 302/201 IPC and sentenced him to undergo imprisonment for life coupled with a fine of Rs. 10,000/- and in default of payment of fine to further undergo an imprisonment of two years. In addition thereto, he has also been sentenced to undergo four years rigorous imprisonment and a fine of Rs. 2000/- in default whereof to undergo an additional period of imprisonment of six months for the offence having been committed under Section 201 IPC. The sentences are to run concurrently. A further compensation of Rs. 2 lakhs has been awarded to the complainant made recoverable as arrears of land revenue.

(2.) Aggrieved the appellant has filed this appeal on various grounds praying for setting aside the impugned judgment.

(3.) The incident as narrated and recorded in the evidence is that a five year old son Asman of the informant Anil Kumar did not return home whereafter the informant lodged a missing report on 22nd January, 2012 before the Station House Officer In-charge, Police Station- Chandpur, District- Bijnor to the effect that he is a resident of village Rasulpur Nagla within the aforesaid police station and that his son named Asman has gone missing on 20th January, 2012 and therefore, the missing report may be registered and appropriate action be taken.