KULBIR SINGH Vs. JARMANJIT SINGH AND OTHERS

JUDGEMENT

(1.) This criminal appeal has been filed challenging the impugned judgment dated 27.8.2014 passed by learned Additional Sessions Judge, Amritsar, vide which all the accused have been acquitted of the charges framed against them by giving benefit of doubt.

(2.) I have heard learned counsel for the appellant and have gone through the record.

(3.) The brief facts of the case are that FIR in the present case has been registered on the statement of complainant-Kulbir Singh to the effect that he is doing the work of cultivator and is having four brother and sisters. The complainant is eldest one among all the brother and sisters. The prosecutrix was missing from home since 3.9.2011 and till date they were tracing her, but could not succeed. The complainant further stated that his cousin Jarmanjit Singh was studying with her sister and he has apprehension that said Jarmanjit Singh had kidnapped the prosecutrix with the active connivance of his father Sukhjit Singh, mother Rajinder Kaur and Alambir Singh with an intent to marry the prosecutrix. After the investigation, the challan was presented in the Court against the accused-respondents.