SUJEET PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned counsel for the opposite party no.2/complainant, learned AGA for the State and perused the material brought on record.

(2.) This criminal revision has been filed on behalf of child in conflict with law through his father, the natural guardian against the judgment and order dtd. 4/11/2019 passed in Criminal Appeal No.142 of 2019, arising out of Case Crime No.1 of 2019, under Sec. 302, 201, 394, 411, IPC, Police Station Lohata, District Varanasi.

(3.) In brief the facts are that complainant Arun Kumar, lodged an FIR on 1/1/2019 at 14:41 O'clock that he received an information on mobile of his father from another mobile that a mutilated unknown dead body is lying near Kishaur Bridge, which is unidentifiable. On this information he reached near Kishaur Bridge and saw the dead body which was of Prem Chandra Singh, his uncle (elder brother of his father), who was residing at Parmanandpur, Police Station Shivpur. It appears that his uncle was brutally murdered and dead body thrown near Kishaur Bridge to conceal it. The skull of the dead body was badly mutilated and legs were tied. During investigation the name of revisionist-accused came in the light. He alongwith two other co-accused were arrested by the police on 14/1/2019 and from the possession of the revisionist-accused the Aadhar Card, A.T.M. Card of deceased, Rs.700.00 cash and one bunch of keys and some looted articles (ornaments) and one mobile phone were recovered from his possession and at his instance one iron rod, which was used in the crime was also recovered.