PANKAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on the Application (Inward No. 92403/2018), filed under Sec. 391 Cr.P.C. by the prosecution.

(2.) The accused-appellants were convicted and sentenced for the offences under Ss. 364A, 302, 120B and 201 IPC. The appellants preferred an appeal to challenge the order of the trial court and prayed for their acquittal. The appeal came up for hearing before this court after submission of the paper book. In the midst of arguments, learned Public Prosecutor prayed for time to submit an application under Sec. 391 Cr.P.C. and pursuant to the liberty, the application has been filed.

(3.) Learned Public Prosecutor submits that in a case of kidnapping a girl (Megha) at the age of four years followed by her murder, the prosecution caused investigation. They recorded statements of witnesses and collected material. It includes recovery of mobile sets with call details so as to connect the accused-appellants with the crime. It is for the reason that after kidnapping of girl-Megha, two calls were received by the complainant for ransom. The mobile numbers of those calls were disclosed in the investigation. The prosecution collected call details of SIMs of the mobile sets so recovered from the accused. Unfortunately, those call details were not produced in the evidence due to oversight and inadvertence.