- (1.) Heard Sri M.C. Shukla, learned counsel for appellant, learned AGA and perused the record.
(2.) The present appeal has been filed by the complainant/Kali Prasad Prajapati challenging the judgment and order dated 15.05.2016 passed in Special Trial No. 129/2014 Crime No. 342/2014 under Section 363, 366, 376 IPC and 4 POCSO Act P.s. Jagdishpur District Amethi (State Vs. Rajbaksh @ Triugi S/o Ram Dulare R/o Pure Baba Garib Das Marze Tanda, P.S. Jagdishpur District Amethi passed by Additional District and Session Judge, Court NO. 7 Sultanpur thereby acquitting the the accused in aforesaid case.
(3.) Facts of this present appeal is that a criminal prosecution began with the lodging of the First Information Report by the informant Kali Prasad Prajapati, father of the alleged victim. application is addressed to the Minister, Government of U.P. by Kali Prasad Prajapati. It is stated that his daughter Sanju age about 14 year4s, she had suddenly missing from home on 23.01.2014 at night, she is student of 8th class, he came to know later on that his daughter was enticed and taken away by accused Rajbaksh with the aid of Smt. Reena @ Fulan Devi, he gave this information to the Polcie Station on 12.02.2014, but nothing is known about his daughter and accused Rajbaksh. this application was addressed to the Minister, Government of U.P., State Minister, independent charge put the noting to S.P. Amethi for taking action on 16.02.2014.;