SUBHASH Vs. STATE AND ORS.

JUDGEMENT

(1.) VIDE judgment dated 21st January, 2003 learned Additional Sessions Judge acquitted respondent No. 2 of the charges under Sections 365/377/302 of the Indian Penal Code (IPC); acquitted respondent Nos. 2 and 3 of the charges under Sections 201/34 IPC.

(2.) RESPONDENT No. 1 (State) did not prefer any appeal against the acquittal of respondent Nos. 2 and 3. However, father of the deceased (complainant) preferred an appeal in this Court challenging the acquittal of respondent Nos. 2 and 3.

(3.) BRIEF facts of the case are that Lalit, aged about 12 years, was found missing from his house on 11th March, 2001 at about 7:00 PM. Complainant lodged a missing report with the police station Samaipur Badli, pursuant whereof FIR No. 145/2001 under Section 363 IPC was registered.