Kaushal Jayendra Thaker,J. - (1.) Heard Sri Rajesh Kumar Mishra, learned counsel for the appellant and learned A.G.A. for the State.
(2.) This appeal challenges the judgment and order dated 1.12.2011 passed by the Additional Sessions Judge, Kannauj in Sessions Trial No. 93 of 2011 convicting Ram Pal, appellant, for commission of offence under Sections 302, 201 and and 394 of Indian PenalCode,1860 (hereinafter referred to as 'I.P.C.').
(3.) The factual matrix of the case in hand, as gleaned from the pleadings and submissions of the parties as also the record is that on 2.9.1992, a complaint was moved by Suraj Kumar to the police authority at Kannauj stating that Ram Beti, wife of the late brother of Suraj Kumar and Kumari Draupadi alias Bauna, daughter of Ram Beti were gone missing from 12.00 noon on the said date and he suspects that they have been abducted and killed as his search for them turned in failure.;