Pratyush Kumar, J. - (1.) Both the appeals arise out of the same judgment and order dated 09.10.2007 passed in Sessions Trial No. 141 of 2006 [State v/s. Ram Das and another] and S.T. No. 142 of 2006 [State v/s. Baba Ram Das], they have been heard together and decided by a common order.
(2.) In the aforesaid appeals the appellants Neelam Rani and Ram Das have been convicted and sentenced as under:
(3.) In these appeals facts of the prosecution case may be summarized as under: "That on 02.03.2006 Tilak Ram @ Ram Tilak gave an information at police station Raunahi, District Faizabad stating therein that his son Rinku @ Dhakelu aged 6 years had gone to his grand -father Nagesar and from 28.02.2006 he had disappeared. He had searched for his son among his relations but whose whereabouts could not be traced. The said information was entered into report of the general diary, thereafter on 05.03.2006 in continuation of earlier information he gave another written report/information mentioning therein that on 28.02.2006 at about 6.30 PM his son was seen in the company of Ram Das Pujari of temple of Lord Hanuman, situated nearby the road. Dead body of his son was found lying on Shahi Marg, its head, two hands and one leg were missing. He had identified the dead body to be of his son, he apprehended that he was killed by Ram Das.";