RAHUL VERMA Vs. STATE

JUDGEMENT

(1.) The present criminal revision has been preferred by the accusedrevisionist against the order dated 07.09.2019 passed by the learned Trial Court in Sessions Trial No.385 of 2012 (C.B.I. versus Rahul Verma) arising out of Crime No.R.C.14(S) of 2010 of Police Station C.B.I./S.C.B./Lucknow under Sections 302, 201, 364 IPC pending in the Court of learned Special Judge C.B.I., Court No.2, Lucknow.

(2.) Vide impugned order, the learned Trial Court has accepted the application dated 06.08.2019 filed by the C.B.I. for taking on record the certificate under Section 65-B of the Evidence Act in respect of Call Details Record (C.D.R.) of Mobile Nos.9869306235 and 9454741884.

(3.) The present case is based on circumstantial evidence. An FIR at Case Crime No.842 of 2008 was registered under Sections 302 and 201 IPC, Police Station Kalyanpur, District Kanpur on 03.09.2008 on the basis of inquest and post mortem report etc., and on the complaint of Mr. O.P. Arya, Security Officer, I.I.T.. In the same case, another FIR at Case Crime No.137 of 2008 under Section 364 IPC was registered on 13.10.2008 at Police Station Moolganj, District Kanpur on the basis of written report of Surya Kumar Bajpai dated 20.01.2008. Two separate investigations in respect of these two FIRs were undertaken by police station Kalyanpur, and Police Station Moolganj.