RAJU @ RAJENDRA Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has challenged his conviction and order of sentence passed by Additional Sessions Judge, Khurai, District Sagar in S.T. No. 153/1994 decided on 25.7.1995.

(2.) Appellant has been convicted under section 302 and 201 of IPC and sentenced to imprisonment for life and rigorous imprisonment for three years for the respective offences by the impugned judgment. Both the sentences were to run concurrently.

(3.) According to prosecution, on 31.3.1994 at about 11 O'clock in the morning at village Kanjia, deceased Asha, a girl aged about 8 years (hereinafter to be referred as 'deceased') had gone from her house to a nearby Kirana shop with a five rupee Note to buy a soap and packets of Blue, but did not reach back to her house. She was searched for, by her family members, but she could not be traced. Then, a missing report was lodged by her grand-father Glulmohammad with the Police. On enquiry, it was revealed that deceased Asha Bai after having purchased a soap and packets of Blue from kirana shop was seen going back towards her house by one Idrees but thereafter she was found missing. The house of appellant Raju was located in between the house of the deceased and kirana shop. Police was informed that appellant Raju was seen running fast towards bus-stand. Appellant was then apprehended by Station House Officer and was interrogated.