KUNDAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal appeal is directed against the judgment of conviction and order of sentence dated 26th April, 2007 and 30th April, 2007, respectively passed by Additional Sessions Judge F.T.C-1st, Bokaro, in Sessions Trial No. 133 of 2006, whereby the learned Sessions Judge convicted the appellant under Section 364 (A) of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for life with a fine of Rs. 500/-.

(2.) The prosecution case is based upon the written report of the informant Rajesh Kumar Singh dated 04.01.2006 at 11.08 P.M, wherein it is alleged that on 04.01.2006 at 4 P.M. his son Punit Kumar aged about six years, was found missing from the house. The informant has doubted that his son has been kidnapped for illegal purposes for which this accused and another Ravi Kumar was instrumental as they were also not found in their house.

(3.) In course of investigation, the victim was recovered and his statement was recorded under Section 164 Cr. P.C., 1973 One of the accused being juvenile was tried by the Juvenile Court.