KARAN BAHADUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a case where the life of a nine-year old boy was snuffed in the Gurukul, which is considered to be a safe sanctorum. Attempt was made to sodomize the child. He was killed thereafter as he would have exposed him. The victim had not even seen ten summers of his life. His life was taken in an institution where the parents had thought that good values would be imbibed in him. Destiny had something else in store for him. It is with great pain that investigations were not carried out properly in this case. There were only few members in the Gurukul. It would have been easy to identify the person and collect clinching evidence to nail him had scientific investigation been carried out. The reasons will follow.

(2.) First the facts, Karan Bahadur was a cook at the Gurukul. He was tried and convicted and has preferred an appeal against the judgment of conviction dated 29.04.2009 and order of sentence dated 30.04.2009 passed by Addl. Sessions Judge, Ambala. The appellant was convicted in FIR No.265 dated 10.11.2005 registered under Sections 302, 377 and 511 IPC at police station Ambala City.

(3.) He was sentenced to undergo life imprisonment along with a fine of Rs.5,000/- under Section 302 IPC. In default of payment of fine, he was to further undergo imprisonment for a period of six months.