- (1.) This application is for reopening the Review Petition (Crl.) No.308 of 2011 and for review of the final judgment and order dated 20.04.2011 passed by this Court dismissing Criminal Appeal No.379 of 2009 filed by the review petitioner and confirming his conviction, inter alia, under Section 201, 366A, 376 and 302 of the Indian Penal Code (IPC) and, inter alia, affirming the death sentence imposed on him under Section 302 of the IPC.
(2.) It appears that the petitioner, a mason, was engaged at the residence of the deceased victim's grand father. On 28.9.2004 at about 2.00 p.m., the petitioner gave money to the victim to bring betel for him from Hanuman Chowk. A little while later the petitioner also went to Hanuman Chowk, picked up the victim, an eight year old girl, on his bicycle and left talking with her. The victim and the petitioner were seen together by witnesses.
(3.) The victim did not return home, whereupon frantic searches were made. The victim was not found. It was learnt that the victim had been last seen with the petitioner.;