VIVEK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant Death Reference No. 04 of 2019, Cr. Appeal (D.B.) No.1061 of 2019, Cr. Appeal (D.B.) No.1093 of 2019 and Cr. Appeal (D.B.) No.1114 of 2019 arise out of the common judgment of conviction dtd. 24/9/2019 and order of sentence dtd. 26/9/2019 passed by learned Additional Sessions Judge-II, Bokaro in Sessions Trial No.230 of 2014, whereby and where under appellants have been convicted for the offence under Ss. 364(A), 302, 201 and 120 B of the IPC and sentenced to death under Sec. 302 of the IPC.

(2.) Matter involves kidnapping for ransom of a minor boy, who was later killed after payment of ransom amount in order to eliminate the evidence of crime.

(3.) Sudhanshu Kumar @ Ankit aged 11 years left his home situated at Sector IVC, Quarter No.3036, Bokaro Steel City for tuition classes on 26/11/2013 at 4 O' Clock in the afternoon, and did not return thereafter. His father"informant lodged a missing report with the Sector IV Police Station, which was entered as Station Diary Entry No.683/13.