- (1.)Heard Sri Rajesh Kumar Mishra, learned brief-holder for the State and perused the trial Court judgment and lower court record.
(2.)The present Govt Appeal has been preferred against the judgment and order dated 14.8.2006 passed by Sessions Judge/Fast Track Court No.4, Varanasi in S.T. No.632 of 2003 and 77 of 2001 by which the accused-respondents have been acquitted.
(3.)The prosecution story in brief-is that the FIR was lodged by Ranjeet Chaudhary with an allegation that his son aged about 18 years Jamwant Chaudhary was taken away on 5.7.2000 at 12 noon by Narendra, Sanjeet Chaudhary and Ratan Chauhan for playing cricket and since then, the son of the informant is untraceable. There was dispute between the family of the informant and the accused persons with respect to partition of property since long time. The brother of the informant Sanjeet Chaudhary along with his associates had also threatened the informant for abduction of his son. The informant along with his wife and other persons of his mohalla have seen the accused-respondents taking his son Jamwant along with them. The brother of the informant Sanjeet Chaudhary has threatened that just now his son has been abducted and his daughter would also be abducted. As the delay caused in searching the son of the informant and apprehending some unfortunate incident, he had given an application to the concerned police station for registering the FIR. It was further mentioned in the FIR that previously regarding the missing of his son, an information was given to the concerned police station on 7.6.2000 (which appears to be wrongly mentioned in place of 7.7.2000 as the incident took place on 5.7.2000).