ARVIND VISHAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Sole appellant is before this Court against the judgment of conviction and sentence under Ss. 302, 201 and 376A of the IPC. He has also been convicted under Sec. 6 of the Prevention of Children from Sexual Offences Act (hereinafter in short referred as 'POCSO Act'), but no separate sentence has been inflicted in view of Sec. 42 of the POCSO Act.

(2.) This is yet another case where a minor aged about eight years was brutally ravished and then done to death.

(3.) Informant is the father of the deceased and as per the fardbeyan. On 26/2/2013, he had gone to the mining area where he was working as a labour. In the evening at 5 O' clock when he returned home, his younger daughter aged eight years (Victim) had not returned home. When by 6.30 p.m. she did not return, they started looking for her, but could not find her. On 27/2/2013 at 6 O' clock in the morning, her naked dead body was found in a dry well in Village Charkara. It transpired that on 26/2/2013 at around 4 O' clock, victim had been last seen going with the appellant towards the field, and since then she had not been seen and the appellant had also been absconding since morning. From the physical appearance of the dead body, it appeared to be a case of rape and murder.