DEVKI NANDAN Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of acquittal dated 27.08.2014 vide which respondent no.2 Nitin has been acquitted of the charges punishable under Sections 363 and 366-A of Indian Penal Code, 1860 (hereinafter called 'IPC') by the learned Additional Sessions Judge, Rohtak.

(2.) The prosecution allegations in nutshell are that on 19.04.2013, the prosecutrix having her date of birth as 09.05.1996 who is a student of 10+2 class had gone to HUDA park Kalanaur for morning walk, but she did not returned. It was suspected that respondent no.2 has enticed her away. The case was registered on the statement of present appellant the father of prosecutrix and investigation was started.

(3.) The prosecutrix was recovered near railway station Rohtak. Respondent no.2 was arrested on 25.04.2013. On completion of the investigation, the report under Section 173 Cr.P.C (hereinafter called Cr.P.C) was presented in the Court.