STATE OF UTTARAKHAND Vs. MOHAN LAL.

JUDGEMENT

(1.) Aggrieved by the acquittal of Mohal Lal (A-1), Ranjeet Lal (A-2) and Hukami Lal (A-3), by judgment dated 29.03.2013, passed by the learned Sessions Judge, Chamoli, in Session Trial No. 02 of 2009, the State has preferred the present appeal before this Court.

(2.) Briefly stated the facts of the case are that on 03.08.2008, Netri Lal (P.W. 1) lodged a written report (Ex. Ka. 1) before the Naib Tehsildar, Ghat, District Chamoli, wherein he claimed that his minor daughter (name withheld) was enticed by Makli Lal on 02.08.2008 at around 08:00 P.M, and was taken away by him. He further claimed that two persons from his village, namely Ranjeet Lal, and Hukami Lal (A-2 and A-3 respectively), were equally involved in taking away his daughter. He further claimed that Makli Lal had also taken away a few pieces of jewellery and cash. According to him, the accused are staying in Village Ustoli, District Chamoli.

(3.) Similarly on 18.08.2008, Netri Lal (P.W. 1) submitted another report before the District Magistrate, Chamoli, wherein he claimed that his minor daughter is studying in Class-VIIIth. According to him, Mohan Lal, Ranjeet Lal and Hukami Lal have enticed his daughter and taken her away. According to him, Mohan Lal is keeping his minor daughter in his house located in Village Ustoli. Furthermore, according to him, these three accused persons have taken away certain pieces of jewellery such as Gulband (made of gold), one gold nose, ring and one silver anklet. They also took away Rs. 50,000. Furthermore, according to the complainant, Mohan Lal is already married and has two children. According to him, Mohan Lal is keeping his minor daughter, and is treating her like a wife. He is thereby ruining her life. Furthermore, according to him, these three persons are threatening him and his family. Despite the fact that he had filed a written report before the Naib Tehsildar, Ghat on 03.08.2008, no action has been taken on his complaint.