REGENT COMPUTRONICS PVT. LTD.

Deepak @ Nanhu Kirar Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

DAYA SINGH VS. STATE OF HARYANA [REFERRED TO]
AG VS. SHIV KUMAR YADAV [REFERRED TO]
CHANNULAL VERMA VS. STATE OF CHHATTISGARH [REFERRED TO]
MANOHARAN VS. STATE [REFERRED TO]
MEHBOOD ALI VS. STATE OF RAJASTHAN [REFERRED TO]
BINAY KUMAR SINGH MIRTUNJAY SHARMA RAJDEO SHARMA MADAN MOHAN SHARMA KRISHAN KUMAR SHARMA BULAK SHARMA SURENDRA PRASAD SINGH ALIAS GODIL SHARMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. LAKHMI [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
KAMALANANTHA VS. STATE OF TAMIL NADU [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
MUSHEER KHAN ALIAS BADSHAH KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
SANATAN NASKAR VS. STATE OF WEST BENGAL [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE [REFERRED TO]
BRAJENDRASINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUNIL CLIFFORD DANIEL VS. STATE OF PUNJAB [REFERRED TO]
KHAIRUDDIN VS. STATE OF WEST BENGAL [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JAI CHAND [REFERRED TO]
MADHU @ MADHURANATHA VS. STATE OF KARNATAKA [REFERRED TO]
BIRJU VS. STATE OF M.P. [REFERRED TO]
DHARAM DEO YADAV VS. STATE OF U.P. [REFERRED TO]
MAHAVIR SINGH VS. STATE OF HARYANA [REFERRED TO]
VIJAY PAL VS. STATE (GNCT) OF DELHI [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]
PARSURAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
SACHIN KUMAR SINGHRAHA VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal filed under Section 374 of the Code of Criminal Procedure (Cr.P.C.) is directed against the judgment passed in S.T.No. 158/2018 dated 29.7.2019. The appeal was heard alongwith the Reference. The details of conviction and sentence are as under:--

(2.) Draped in brevity, the case of prosecution is that the victim was playing near her house with her brother Nihal (PW-3). The appellant lured the victim by stating that he will take her to her father's shop. He kidnapped her on a bicycle, took her to a remote place, raped and murdered her. The prosecution story was supported by producing sizeable number of witnesses, documents and articles. Story of the Prosecution:

(3.) To elaborate, Lakhan Chourasiya (PW-1) informed Police Station Pipariya on 31.10.2018 that her daughter (hereinafter called as "victim"), aged about 5 years, student of KG-I of PPS School, Pipariya was playing with her brother Nihal Chourasiya (PW-3) aged about 6 years at around 4 P.M. Nihal Chourasiya (PW-3) was riding a bicycle and victim was running after him. Lakhan Chourasiya (PW-1) was on his dining table when Nihal (PW-3) informed him that a "Bhaiya" took the victim on his bicycle. Lakhan Chourasiya (PW-1) father of the victim and family members immediately searched the victim on various places including Pachmari Road, Silari Chouraha, Bus stand, Railway Station etc. The details of victim and description of her clothes were mentioned in the missing person report (Ex.P/1) which was recorded by Sub Inspector Tejraj Singh (PW-10). The F.I.R bearing Crime No. 410/2018 (Ex.P/2) was simultaneously recorded relating to offence under Section 363 of I.P.C.

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DEEPAK @ NANHU KIRAR Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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