SMT.LAXMI VERMA Vs. SHARIK KHAN

JUDGEMENT

(1.) Both these cases are being disposed by a common order as they arise out of the judgment of acquittal dated 18.2.2008 passed in ST No.68/2006 by the Sessions Judge, Bhopal, whereby the learned Judge has acquitted the respondents/accused viz. respondent No.1 Sharik Khan, respondent no.2 Athar Ali and respondent no.3 Salman alias Raja from the offences punishable under Sections 364-A, 302 read with Section 34 of IPC relating to abduction and subsequent murder of master Gaurav Verma aged 14 years.

(2.) Criminal Revision No.958/2008 has been preferred by the mother of the deceased-child Gaurav whereas the Cr.A.No.548/2009 has been preferred by the State.

(3.) In brief the facts of the case are that the charge sheet was filed by the police against the respondents No.1 to 3/accused for commission of offence punishable under Sections 364-A, 302, 201/34 of IPC on the allegation that on 22.11.2005 at around 12 O'clock in the noon the respondents/accused abducted Gaurav Verma aged 14 years and subsequently demanded a ransom of Rs.5 lakhs using a mobile No. 9827532060 on the land line No.2538836 belonging to Gaurav's mother/father and also committed the murder of Gaurav by throttling/beheading as the head was found separately. In support of the prosecution, as many as 23 witnesses have been examined.