ASHISH SAKET Vs. SURAJ SAKET

JUDGEMENT

(1.) This appeal under Sec. 372(2) of the Cr.P.C. has been filed by the complainant assailing the judgment and order of acquittal dtd. 7/1/2021 passed in Cr.A. No.01/2021 by 5th Additional Sessions Judge, Satna (M.P.), whereby respondent No.1/accused has been acquitted of the offence under Sec. 456 of IPC.

(2.) The prosecution story in brief is that on 19/5/2019 at around 2:00 am, the accused, Suraj Saket, entered the house of the complainant, Kunnu Devi Saket, in village Karkoti, under Police Station Sabhapur, Satna, Madhya Pradesh. The accused locked the room from inside, and despite efforts by the family members to open the door, he refused to do so. The complainant's son, Ashish Saket, called the police, and upon their arrival, the accused was apprehended and taken to the police station. Based on the complaint, the police registered a case against the accused. The investigation was initiated, and the statements of the complainant and other witnesses were recorded. The accused was subsequently charge-sheeted and presented before the court. After investigation, the charge sheet was filed. Charges were framed against the accused.

(3.) The accused/respondents abjured their guilt and pleaded complete innocence and he claimed to be tried. In his defense he examined Ganesh Prasad Saket as DW/1. Statements of the witnesses were recorded.