PRAVEEN KUMAR DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for appellant as well as learned Additional Public Prosecutor for State on the point of admission and in our view this appeal may be disposed of on admission stage itself.

(2.) The appellant is aggrieved by the Judgement of acquittal dated 07.03.2019 passed by learned Additional District and Sessions Judge III, Buxar in Sessions Trial No. 53/2010 by which and whereunder he acquitted respondent nos. 2, 3, 4 and 5 from the charges framed against them for the offences punishable under Section 364(A) and 365 of the Indian Penal Code.

(3.) The appellant lodged F.I.R. bearing Buxar Muffasil P.S. Case No. 60 of 2006 against respondent nos. 2 to 5 in respect of kidnapping of his father. The appellant expressed his suspicion against respondent nos. 2 to 5 on the ground of previous litigation and enmity. However, after institution of aforesaid case, the victim returned to his home safely. Respondent nos. 2 to 5 were put on trial after submission of charge-sheet and in course of trial victim was examined as P.W. 7 and he stated the story of his so-called kidnapping.