STATE Vs. RAM PRAKASH @ LALIE

JUDGEMENT

(1.) Crl.M.A. No. 5042/2010.

(2.) THE respondent was charged for the offence punishable under Sections 363/366/376 IPC. Vide impugned judgment and order dated 07.08.2009, the appellant has been acquitted of the charges framed against him.

(3.) THAT Kumari 'S' was found missing on 21.10.2005 is a fact proved with reference to the FIR Ex.PW -6/A recorded after PW -4 went to the police station on 24.10.2005 and informed that his daughter aged 16 years was missing and he suspected the respondent, a tenant in his house, as the one who had eloped with his daughter.