JUDGEMENT
AHLUWALIA J. -
(1.) The victim (name withheld to protect her identity and hereinafter called as 'Victim'), a girl aged about twentyyears, allegedly on 5th of February, 2008 at around 05:00 P.M. left her house for purchase of some articles from the bazar of Sarmathura. The victim was last seen going-on the motorcycle, with present appellant and one Banty. There was another motorcycle on which two other boys viz., Raju and Bahadur were riders and on third motorcycle two persons, namely Ramprakash and Ramdas were sitting.
(2.) Case of the prosecution, in nut-shell is that six accused and deceased/victim were going-on three motorcycles. Thereafter, the victim was not traceable. A search was carried towards forest of Village Gaindapura and on the boundary of the field of Angadram and Sitaram, dead-body of victim was found in the field of Sitaram. A scarf (dupatta) was found tied around her neck and a part of scarf (dupatta) was found inserted in the mouth of the deceased to gag her mouth.
(3.) Kedar Singh Meena, complainant/ father of the victim, not examined by the prosecution, presented written report (Exhibit-P/3), before Police leading to the registration of a formal First Information Report (Exhibit-P/4). It was recorded in the written-report (Exhibit-P/3) that from the body of deceased, a gold-chain and two-rings were missing.;
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