(1.) The two appellants Bhuwan @ Sonu and Gopal Narain were charged for offences under Section 364-A and Section 302 read with Section 34 I. P. C. as well as Section 201 I. P. C. for the kidnapping and murder of a boy Anmol Chauhan aged about 10 years who was stated to have gone missing at about 5. 00p. m. in the evening of 19. 09. 2004. They have been convicted and sentenced to undergo life imprisonment coupled with fine and in default to suffer further incarceration.
(2.) The prosecution story is that the victim went away from his home 493/04 Shastri Nagar, police station Nauchandi, district Meerut on his blue coloured bicycle at about 5. 00p. m. on the said date and did not return back. The missing report lodged by the father of the victim Awshesh Kumar Chauhan PW-1 which is part of the G. D. and is exhibited as Ex. -Ka-1 in the trial records dated 19. 09. 2004 simply states that the son of the complainant/informant went away at 5. 00p. m. and has not returned. This G. D. entry report is timed as 1. 45 a. m. after mid night on 20. 09. 2004.
(3.) On 21. 09. 2004 the complainant/informant in the same police station gave a written report that his son has been kidnapped. This is entered in the G. D. Of police station Nauchandi as report no. 9 at 2. 00 a. m. and the first information report was registered under Section 364 I. P. C. against unknown accused.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN