- (1.) Heard Sri Mohd. Waris Farooqui, learned counsel the appellant, learned A.G.A and perused the record.
(2.) By means of the present application under Section 378 (3) Cr.P.C. complainant has sought leave to challenge the judgment and order dated 08.12.2017 passed by Additional Sessions Judge, Fast Track Court-I, Balrampur, in Session Trial No.20 of 2015, arising out of Complaint Case No.914/14/12, under Sections 364, 302/34 I.P.C., Police-Station Maharajganj Tarai, District-Balrampur.
(3.) Complainant-Ghanshyam, Anil Kumar, Mahesh Kumar and Suresh Kumar, lodged the First Information Report, invoking the provisions provided under Section 156 (3) Cr.P.C. before the Magistrate-II, Balrampur, that the brother of his father Sampatlal, who is unmarried and owner of 25 Bigha land, has been taken away by his brother Rajesh Kumar for his treatment, after taking money from them on 30.10.2008.;