BHOLA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. No body appears on behalf of the opposite party.

(2.) By the impugned judgment opposite party Nos. 2 to 4, have been acquitted in session trial No. 406/85 for the charges under Sections 364 and 363-A of the Indian Penal Code.

(3.) I have examined the impugned judgment and I find that there is absolutely no evidence to show that the accused had any hand in kidnapping the child in question and in taking him to Delhi.