VIKASH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Judgment of conviction and order of sentence by which this appellant has been convicted under Sec. 364 of the Indian Penal Code, is under challenge in the instant appeal.

(2.) As per fardbeyan recorded on 25/12/1997 at 9:30 hours of Dayanand Mishra, father of deceased-Rakesh Mishra @ Pintu aged 20 years, on the last night of 24/12/1997 at 8:15pm his son was reading at home when Vikash Kumar Singh and Ajit Kumar Jha came on a scooter to his house. They called him and took his son with them on the scooter, although at that time his son was not willing to go with them as he was wearing only half pant and pink sweater. When his son did not return, they became anxious, but he could not be traced out. On the next day, he heard that a dead body was lying near Sarsakuri Bridge and there he found the dead body of his son which bore marks of incised wound over the body.

(3.) On the written report, Sindri P.S. Case No. 101 of 1997 was registered under Ss. 364, 302, 201/34 of the Indian Penal Code against Vikash Kumar Singh @ Munna, Ajit Kumar Jha on 25/12/1997.