STATE Vs. VIJAY PAL SINGH

JUDGEMENT

(1.) This appeal, preferred by the State/appellant under Section 378 of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 22.7.1995 passed by Third Additional Sessions Judge, Nainital, Camp Haldwani in Sessions Trial No.281 of 1991, State v. Vijay Pal and others, whereby the learned Third Addl. Sessions Judge acquitted the respondents of all the charges levelled against them.

(2.) Heard learned counsel for the parties and perused the entire material on record.

(3.) In brief, the prosecution story is that on 25.5.1991 Ramesh Singh lodged a report in the Police Station Jaspur with the averments that his daughter was married to the respondent/accused Narendra Singh S/o Vijay Pal Singh on 10.2.1991. He came to know from respondent/accused Vijay Pal Singh that in the night of 23.5.1991 his daughter has gone somewhere without informing anyone. He tried to make search of his daughter but her whereabouts could not be known. With the same averments, Ramesh Singh lodged the FIR on 25.5.1991 at P.S. Jaspur. That FIR is Ext.Ka-1.