STATE OF U.P. Vs. BRAHMJEET AND ORS.

JUDGEMENT

(1.) This government appeal under Section 378 Cr.P.C. has been preferred on behalf of State of U.P. challenging the judgment and order dated 09.09.2014 passed by the learned Additional District & Sessions Judge, Court No. 15, Bulandshahr in S.T. No. 931 of 2010 (State Vs. Kaluwa) whereby acquitting the accused respondents from the charges levelled against them.

(2.) Heard Km. Meena, learned A.G.A. on behalf of the appellant-State and perused the impugned judgment.

(3.) The prosecution story, in brief, is that on 4.6.2000 a written report was lodged by the informant Vijay Pal at Police Station Shahpur, district Muzaffar Nagar to the effect that his brother Karn Giri used to ply a Jugarh between the village Goyala to Mandavali to earn his livelihood. On 30.5.2000 at about 2.00 P.M. accused Yogesh Kumar, Brahmjeet alias Bittu and Kayyum had hired his brother's Jugarh and had taken him away with them. When his brother did not return, the informant searched for him and lodged the F.I.R. apprehending therein that his brother might have been abducted by the accused persons with a view to kill him.