STATE OF RAJASTHAN Vs. MANIYA

JUDGEMENT

(1.) Heard learned Counsel for the parties and examined the impugned judgment as well as record of the trial Court.

(2.) The accused respondent was charged for the offence Under Section 302, 420, 379, 404 and 201 of the Indian Penal Code. The trial Court vide its impugned judgment dated 30.1.1982 acquitted the accused respondent from all the charges by giving him the benefit of doubt.

(3.) A Parcha Bayan of Mota Mali father of Mohan, was recorded on 9.9.1980 that his son Mohan is missing since five days before Raksha Bandhan and on that basis, FIR was registered. The date of Raksha Bandhan festival was 26.8.1980. After investigating of the case, the police filed the challan against the accused respondent. The prosecution examined PW 1 to PW 27 and also produced documentary evidence.