SATVEER SON OF LALMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A five year old child, namely Deepchand went missing on the intervening night of 26th and 27th of July, 1986. His dead-body was found in a Well at Village Singhana, abutting Singhana-Chirawa Road Police Station Surajgarh, District Jhunjhunu.

(2.) The case of the prosecution, in brief, is that the accused carried the dead-body and had thrown the same in the Well nearby Village Singhana, which is at a distance of six kilometers from the house of accused and complainant - Hanuman Singh (PW-5), the father of the deceased child.

(3.) The Investigating Agency, in pursuance of the case, being First Information Report (Exhibit-P/6) No.97/1986 registered at Police Station Surajgarh District Jhunjhunu, nominated Satveer son of Lalman and Rawat Singh son of Mag Singh as accused and sent them for trial. They were tried by the Court of Sessions Judge, Jhunjhunu. The said Court, vide its impugned judgment dated 22.09.1987, acquitted Rawat Singh but held Satveer son of Lalman guilty of offences punishable under Sections 302/34 and 201/34 of the Indian Penal Code.