NASIB ALI Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel appearing for the appellant. Also heard Mr. D. Gogoi, learned counsel representing the respondents.

(2.) This is an appeal under Sec. 374 (2) of the Code of Criminal Procedure against the judgment and order dtd. 6/7/2023 passed by the learned Special Judge (P), Bongaigaon in Special (P) Case No.12(M)/2021, arisen out of G.R. Case No.1429/2020.

(3.) On 1/12/2020, an FIR was lodged before police alleging that on 30/11/2020 at about 5 P.M., the 17 year old daughter of the informant went missing. The father of the girl searched for her, but she could not be found.