STATE OF U.P. Vs. RAJJO AND ORS.

JUDGEMENT

(1.) Heard learned A.G.A. for the State of U.P.-appellant, learned counsel for the accused-respondents and perused the record.

(2.) This Government Appeal No. 2667 of 2014 along with Criminal Misc. Application (Leave to Appeal) No. 212982 of 2006, under Sections 378 and 378 (3) Cr.P.C. has been preferred challenging the validity and correctness of the impugned judgment and order of acquittal dated 9.5.2006 passed by the Addl. District & Sessions Judge, Court No. 6, Agra in S.T. No. 416 of 2002 (State Vs. Rajjo and others) acquitting the accused- respondents of the charges framed against them under Sections 302, 201 and 120-B I.P.C.

(3.) On 10.3.2001 an application was moved by complainant Mohan Singh son of Chhida Singh r/o Akola, P.S. Kagaraul, District Agra before the SHO at about 5.00 P.M. to the effect that his son Sonu aged about 5 years, who was playing out-side the house, had not returned back. The search of Sonu had ended in vain. This report was registered at sl. no. 22 at 11.00 P.M. Assistant Sub-Inspector Hubbal Singh was handed over the case for investigation.