SAWAI SINGH Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) In this cr. appeal filed by the complainant, the complainant is challenging the validity of the judgment dated 24.4.2014 whereby the learned Addl. Sessions Judge, Abu Road, acquitted the respondent no.2 from the charges levelled against him.

(2.) As per the facts of the case on 26.7.2012 at 5.30 pm, the missing report (Ex.P/1) was submitted by the appellant at Police Station, Mount Abu in which it was specifically stated that complainant's wife Smt. Roshani Devi left the house in the night at 1.30 pm on 24.7.2012 and she is not traceable.

(3.) The missing report was registered at Police Station, Mount Abu. Thereafter on 7.9.2012 at 4.00 pm the complainant filed a written complaint (Ex.P/2) at Police Station Mount Abu in which the allegations were levelled by him that he has received mobile call from his wife Roshani Devi that respondent Het Ram after giving threat forcibly take her against her wishes to get married with her. Certain other allegations were also levelled as per the information by the complainant. Upon aforesaid written report FIR no.18/2012 was registered against the respondent under Sec. 342, 363 and 367 Penal Code in which after investigation, the respondent Het Ram was arrested and statements of prosecutrix were recorded under Sec. 164 Crimial P.C. After completing investigation, challan was filed against the respondent Het Ram in the court of Addl. Chief Judicial Magistrate, Mount Abu from where the case was committed for trial to the court of Addl. Sessions Judge, Abu Road.