STATE OF U.P. Vs. NANHE LAL

JUDGEMENT

(1.) By means of this Government Appeal, on behalf of the State, challenge has been made to the validity and legality of judgment and order of acquittal dtd. 11/11/2020, having been passed by the learned Additional Sessions Judge, Fast Track Court, Bareilly, in connection with Session trial No. 275 of 2017, State vs. Nanhe Lal and another, arising out of Case Crime No. 89 of 2017, under Ss. -302, 376, 394 and 411 I.P.C., Police Station-Bhamora, District-Bareilly.

(2.) Heard Shri Vikas Goswami learned A.G.A. and perused the record.

(3.) Brief facts emerge from the the First Information Report are that the complainant presented a written complaint at the concerned police Station, stating therein that he had solemnized marriage of his daughter with one Morpal and thereafter, on the occasion of festival of Holi she was present at her parental house on 15/3/2017; she went to the house of accused Respondent to watch television but she did not return till the evening; search was made but she could not be traced out; on 16/3/2017, at about 7 a.m. dead body of daughter of informant was found in a wheat field near river.