STATE NCT OF DELHI Vs. RISHI PAL

JUDGEMENT

(1.) THE State seeks leave to file an appeal against a judgment dated 30.04.2010 passed by the Addl. Sessions Judge in Sessions Case No.139/2009 whereby the Respondent Rishi Pal (the accused) was acquitted of the charge for the offences punishable under sections 376/ 328/ 506/ 363 Indian Penal Code (IPC).

(2.) IN a nut shell, the prosecution case is that on 27.06.2006 the complainant Ranbir Singh (prosecutrix's father) reached Police Station (PS) Narela reported that his daughter aged about 14 years had left the home on 21.06.2006 at about 6 P.M. He (the complainant) searched for his daughter but without any success. He informed the Duty Officer that he suspected that his daughter had been kidnapped by said Rishi Pal, a boy living in the neighbourhood.

(3.) PW-1 Ranbir Singh is the complainant and prosecutrix's father. He deposed that on 21.06.2006 at about 6:00 P.M. his daughter "S" went to Narela to buy some vegetables. She did not return till 8:30 P.M. He made inquiries from his wife's sister and in the market. It was revealed that the prosecutrix was seen in the market (at Narela) at 9:00 P.M. Thereafter she was not seen. He testified that on 21.06.2006 at about 11:00 A.M., he went to PS Narela and lodged a report suspecting the accused. The complainant then deposed about arrest of the accused and recovery of the prosecutrix from the railway station.