RAMBABU TENGAR Vs. KAMAL

JUDGEMENT

(1.) Applicant, Rambabu Tenger has preferred this Criminal Revision under Section 397 read with Section 401 of Cr.P.C. challenging the judgment dated 18.05.2010 passed in Special Sessions Trial No. 36/2008 (State of M.P. Vs. Gyani Chandra & Ors.) pronounced by Special Judge (M.P.D.V.P.K. Act), Shivpuri.

(2.) In this revision, the complainant, Rambabu Tenger who is father of the deceased, Brijesh Kumar has challenged the acquittal of co-accused/non-petitioners, Kamal, Ramjilal and Virendra.

(3.) The prosecution story in brief, is that, on 06.11.2007 at about 10.00 a.m. Brijesh Kumar aged about 19 years went to Mangalam Bhawan, Shivpuri for practicing Yoga. He did not return till 4 p.m. Rambabu Jatav, the father of Brijesh Kumar, when did not find his son, reported the matter on 07.11.2011 at Police Station Shivpuri. A guminsan No. 60/2007 was lodged. During the investigation of guminsan, on 08.11.2007 a telephone call was received by Rambabu Tengar demanding ransom and also a letter was received demanding ransom for releasing Brijesh Kumar. On this development Crime No. 755/07 under Section 364A of IPC was registered.