SURESH KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) CHALLENGE in the present criminal revision petition filed by Suresh Kumar, the informant/complainant/father of Pooja (since deceased), is to the judgment, dated 16.09.2005 passed by learned Additional Sessions Judge, Karnal, whereby the private respondents were acquitted of the charges levelled against them in case FIR No. 90, dated 14.03.1999, for the offences punishable under Sections 201, 302, 364 and 376, IPC, registered at Police Station, Gharaunda, District Karnal.

(2.) LEARNED counsel for the petitioner submitted that two theories had emerged during investigation; first version was that Pawan Kumar (respondent No. 2) had kidnapped Pooja, aged about 5 years, daughter of the petitioner and thereafter committed rape upon her and caused her death; the second version was that Rajo (respondent No. 3) could not give birth to a child, therefore, with the connivance of her husband, Sube Singh (respondent No. 5), Pooja (since deceased) was kidnapped and brought to the Dera of Ramesh Kumar (respondent No. 4), where with the active connivance of Raghav Mianji, Pooja was sacrificed. He further submits that he fairly conceded that following circumstances had emerged on record to connect the respondents -accused with the crime: - -

(3.) I have heard the learned counsel for the parties and with their able assistance perused the record received from learned trial Court.