SHRAWAN MANJHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. This appeal is directed against the judgment of conviction and order of sentence dated 16.7.2004 passed by the Court of learned Sessions Judge, Hanumangarh in Sessions Case No.20/2004 (39/2003) by which the learned trial court convicted and sentenced the accused appellant Shravan Manjhi as under :- Conviction Sentence

(2.) Sec.364 IPC 7 years RI & fine of Rs.500/- in default to further undergo 1 month RI Sec.376(2)(f) 7 years RI & fine of Rs.500/- in IPC default to further undergo 1 month RI Sec.377 IPC 7 years RI & fine of Rs.500/- in default to further undergo 1 month RI Sec.302 IPC Life Imprisonment & fine of Rs.1000/- in default to further undergo 2 months RI

(3.) Sec.201 IPC 3 years RI & fine of Rs.200/- in default to further undergo 7 days RI Brief facts of the case are that on 6.11.2002 complainant Bhera Ram s/o Labhu Ram submitted a written report Ex.P/3 in Police Station Hanumangarh Junction stating therein that on 5.11.2002, he and his wife went on their job of labour leaving their 2 sons and 1 daughter Sapna at their home. In the evening at about 8:30 PM, when they returned, they did not find their daughter Sapna at their residence. They enquired about Sapna and in that course, they went to their relative Gordhan's house who told them that Sapna was playing outside his house at about 6:30 PM along with other children. The complainant did not found the girl Sapna and today, he was informed by the police at his residence that the police found one dead body of a girl at an abandoned place behind Shiv Mandir Cinema Hall. Then I went with my relative Gordhan to the spot and found my daughter lying there.