SUNIL KUMAR Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Rajesh Yadav, learned counsel for the revisionist, Sri Arvind Kumar Pandey, learned A.G.A. for the State and perused the entire record.

(2.) The instant criminal revision has been filed by the revisionist against the judgment and order dtd. 5/5/2022 passed by Additional Sessions Judge/Special Judge, POCSO Act, Court No.12, Sultanpur in Special Sessions Trial No.665 of 2021 "State vs. Sunil", arising out of Case Crime No.364 of 2020, under Ss. 363, 366 and 376 I.P.C. and Sec. 5/6 of POCSO Act, Police Station Musafirkhana, District Amethi.

(3.) Brief facts of the present case are that the first information report came to be lodged bearing Case Crime No.364 of 2020 on 21/10/2020 at 20:20 Hrs by the first informant, mother of the victim under Ss. 363 and 366 I.P.C. stating therein that the victim, her daughter was enticed away by the revisionist on 9/10/2020. She tried to trace whereabouts of her daughter. However, having failed, she lodged a case against the revisionist.