KAMLESH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is facing trial for offences under Ss. 302, 201, 120-B, IPC before the learned Additional Sessions Judge, Nalagarh, District Solan, Himachal Pradesh.

(2.) On 16/9/2020, complainant Ram Aasra informed police that his son Sandeep alias Sunny, aged 10 years, was missing since 14/9/2020 and his dead body had been found in fields near Akash Institute of Medical Sciences, Nalagarh at Nikuwal within jurisdiction of Police Station, Nalagarh, District Solan, H.P. Police reached the spot. Dead body was sent for postmortem. CCTV footage from the CC camera installed in Akash Institute of Medical Sciences were analysed, whereafter statement of complainant Ram Aasra was recorded under Sec. 154, Cr.P.C. He alleged that his wife Kamlesh (petitioner) and her co-accused Ashok alias Governer had murdered his son as the deceased had seen both the accused persons in compromising position. He narrated that his son Sandeep alias Sunny was ordinarily residing with his Aunt, who was also resident of the same area. On 14/9/2020, Sandeep alias Sunny had left for house of aunt of complainant at about 9.00 A.M. The complainant visited his house during the day time for lunch, he enquired about Sandeep alias Sunny and the petitioner disclosed that the boy had left some times back for aunt's house after having lunch. In the evening also Sandeep was not at home. Complainant had thought that his son would be at aunt's place. It was on 15/9/2020 that the complainant after duty hours, at about 6.00 P.M., visited his aunt's house to enquire about Sunny and he came to know that Sunny was not there since 14/9/2020. He search for his son in the evening, but did not find him. On 16/9/2020, he along with his other sons found dead body of Sandeep @ Sunny at about 7.30 P.M., in the fields.

(3.) On completion of investigation, challan was presented and petitioner along with her co-accused is facing trial as noticed above.