NAVIN SINHA, J. - (1.) The appellant assails his conviction under Section 302 read with Section 201  I.P.C ., by the Additional Sessions Judge, Hissar in   case   No.54­SC   (RBT)   of   2008,   affirmed   by   the   High   Court, based on the last seen theory.
(2.) PW­7, Krishan Kumar lodged an F.I.R. on 11.09.2007 with regard to his missing nephew, the deceased Kapil Kumar who was thirteen   years   old.   The   deceased   had   gone   to   the   village   the previous evening at about 6:00 PM to deliver milk to customers. The   witness   and   his   relative   PW­9,   Richhpal   had   seen   the deceased with the appellant at about 9:00 PM on the Khairpur Road, Sarangpur, going on a bicycle together. The deceased did not   return   home   at   night.   His   dead   body   was   found   the   next morning lying concealed in a heap of dry fodder in the fields of Subhash.   The appellant was stated to have had an altercation with the deceased a few days ago with regard to payment of milk. The disclosure by the appellant under Section 27 of the  Evidence Act  after his arrest, led to recovery of the atlas bicycle belonging to PW­7, and the milk can with the name of the witness inscribed on it.
(3.) Learned Counsel for the appellant assailing the conviction, submitted   that   the   dead   body   was   found   at   a   considerable distance from where he was last seen with the deceased and in the   opposite   direction.     It   is   highly   unlikely   that   the   appellant would   have   carried   the   dead   body   for   the   long   distance.     The recovery is planted, as the second seizure witness Kheda had not been examined.  The appellant would not have hidden the bicycle and the milk can near his own house to facilitate his implication. The story of the milk can and an altercation few days earlier in Court, were improvements as no such statement had been made by PW­7 in the FIR or statement under Section 161  Cr.P.C .;