MANOJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Court of Session has tried three different sessions trial together, namely (1) Session Trial No.744 of 2007 (State vs. Vinod son of Mahendra Saini, Manoj @ Bhoora son of Mahendra Saini and Karm Singh @ Ganjja son of Neebu @ Nemnath Jogi) arising out of Case Crime No.191 of 2007 under Sec. 302 IPC, Police Station Nagal, District Saharanpur; (2) Session Trial No.745 of 2007 (State vs. Karm Singh @ Ganjja) arising out of Case Crime No.192 of 2007 under Sec. 25/4 of Arms Act; and (3) Session Trial No.746 of 2007 (State vs. Vinod) arising out of Case Crime No.193 of 2007 under Sec. 25/4 of Arms Act and vide impugned judgment and order dtd. 28/7/2009, under challenge in present appeals, convicted all three accused appellants under sec. 302/34 IPC and sentenced them to life imprisonment with fine of Rs.10,000.00 each and in default of fine to further undergo 10 months additional simple imprisonment, as also convicted the accused appellants Karm Singh and Vinod under sec. 25/4 of Arms Act and sentenced them to undergo six months rigorous imprisonment with fine of Rs.500.00 each and in default of fine to further undergo one month additional simple imprisonment. All the sentences are to run concurrently.

(2.) The prosecution case proceeds on a written report (Ex.Ka.1) of the first informant Rakesh Kumar, who happens to be the father of the deceased, stating that on 30/7/2007 at about 02.00 PM the accused Vinod and Karm Singh @ Ganjja took his son Sheetal, aged 11 years (deceased), on the pretext of offering mangoes at the orchard. The two accused were learning occult practices from before which was well known in the village. Neetu son of Mahavir and Roshan son of Mahendra Singh are stated to have seen the accused going towards orchard with the deceased. When the deceased did not return by the evening the informant tried to locate him without success. On the next morning again attempt was made to locate the missing child and his dead body was found lying in the sugarcane field of Laloo son of Sewa. The informant alleges that the accused Vinod and Karm Singh @ Ganjja for practising occult practices have offered sacrifice of his son by slitting his throat. His dead body was lying at the sugarcane field. Atmosphere of fear and terror prevailed in the village and nobody was allowing children to come out of their home. Moreover, on account of such fear and terror the residents were leaving the village alongwith their children.

(3.) On the basis of such disclosure the First Information Report in Case Crime No. 191 of 2007 was registered under Sec. 302 IPC.