- (1.) Challenging the validity and correctness of the judgment of acquittal dated 30.8.2014 passed by the Additional Sessions Judge, Kanpur Nagar in S.T. No. 1256 of 2010 (State of U.P. Vs. Akhilesh) arising out of Case Crime No. 629 of 2009, under Sections 363, 366 and 376 I.P.C., P.S. Barra, district Kanpur Nagar, complainant/ father of the prosecutrix has preferred this appeal under Section 372 Cr.P.C.
(2.) We have heard learned counsel for the appellant on the point of admission and perused the impugned judgment.
(3.) It has been alleged in the F.I.R. dated 25.9.2009 that on 22.9.2009 when the daughter of the informant aged about 17 years 4 months, was going to the hospital, accused Akhilesh met her in the way and enticed her away. On the basis of this written report, a criminal case under Sections 363 and 366 of I.P.C. was registered at Case Crime No. 629 of 2009 on 25.9.2009 at 6.30 P.M. The matter was investigated and after investigation charge-sheet was submitted against accused Akhilesh under Sections 363, 366 and 376 I.P.C. The case was committed to the court of sessions where charges were framed against the accused who denied from the charges and claimed his trial.;