STATE OF U P Vs. ANIL

JUDGEMENT

(1.) Heard learned AGA for the appellant- State of U.P.- and perused the record as available on the file.

(2.) By way of instant Government Appeal the appellant (State) is seeking leave to appeal against the judgment and order of acquittal dated 10.02.2017 passed by Additional Sessions Judge (Fast Track Court), court no.03, Bulandshahr in Sessions Trial No.768 of 2014 (State of U.P. versus Anil) by which the accusedrespondent was acquitted of the charges levelled against him under Sections 363, 366 and 376 IPC.

(3.) Relevant facts as discernible from the record giving rise to this appeal appear to be that informant- Rashid son of Rahimuddin r/o Chndiyna, P.S. Narsaina, district Bulandshahr lodged the written report, which is scribed by Mohd. Faizi Khan son of Yakub Ali Khan on 12.06.2014 to the Incharge of police outpost Bangrasi, police station Narsaina, district Bulandshahar alleging therein, inter allia, that her sister- Anjum- aged about 16 years had gone to purchase medicine from home around 2.00 P.M. on 06.06.2014, when the accused Anil son of Chatar Singh at floor mill of Kallan enticed her away. Accused was sighted while going with his sister by Sajid son of Wahid Khan of his village. In order to avoid his family being defamed, the informant kept quiet and did not tell this incident to anyone in the village, but he kept on searching for his sister. This report is noted at case crime no.50/107 of 2014, under Sections 363, 366 IPC on 12.6.2014 at 17.00 hours.