AKEELA Vs. STATE OF U. P.

JUDGEMENT

(1.) Present appeal has been preferred against the Judgment and order dated 4.4.2014 passed by learned Additional Sessions Judge, Room No. 16, Kanpur Nagar in S.T. No. 177 of 2010, State Vs. Akeela @ Sanno @ Aneeta & another, arising out of Case Crime No. 212 of 2009 under Section 364A I.P.C. Police Station Bekanganj, District Kanpur Nagar.

(2.) The facts as culled out from the prosecution story are that on 20.10.2009, the first informant Misbahul Islam gave a written report at Police Station Bekanganj, District Kanpur Nagar alleging that on 19.10.2009 at about 6 p.m., his housemaid, namely, Sanno @ Akeela took his niece Shifa aged about one and half year around the house and did not return. It is further alleged that she could not traced out even after lot of efforts.

(3.) On the basis of written report, a case was registered as Case Crime No. 212 of 2009 under Section 364 I.P.C. against the accused-appellant Akeela @ Sanno on the very same day at 10.00 p.m. S.I. Ram Charan Gihar took up the investigation of the matter. The Investigating Officer prepared nakal chik, nakal rapat and also recorded the statement of scribe of the First Information Report. On the pointing out of first informant, he also prepared the site plan of the place of occurrence and started tracing out the kidnapped girl.