- (1.) Aggrieved by the judgment and order dated 3.9.2014 passed by learned Additional Sessions Judge, Court No. 9, Mathura, whereby the learned trial judge acquitted the sole accused Ravi from the charges under Sections 363, 366 and 376 I.P.C., the complainant/first informant has preferred this appeal under Section 372 Cr.P.C.
(2.) We have heard learned counsel for the appellant and learned A.G.A. on the point of admission and carefully perused the records.
(3.) Some brief facts, according to the F.I.R. lodged by the informant/appellant Ram Gopal Singh at Police Station Highway, district Mathura, are that his 16 years old daughter Km. Soniya, who was a student of Chameli Devi Girls Inter College, Mathura, had gone to her college on 14.12.2012 at 6.30 A.M. but when she did not return the complainant started to search for her. During search he was informed by witnesses Yogesh and Brijesh Thakur that they had seen his daughter going on a motorcycle with accused Ravi. One unknown person was also sitting behind Soniya on that motorcycle.;