RAMPREET URANW Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the aforesaid appeals arise out of same incident, they are heard analogously and are being disposed of by this common judgment.

(2.) Both the appeals are preferred under Section 374 (2) of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dated 24-9-2012 passed by the Sessions Judge, Jashpur, District Jashpur in Session Trial No. 28 of 2012 wherein the said Court convicted the appellants for commission of offence under Sections 364(A) and 120(B) of IPC and sentenced them to undergo RI for ten years and fine of Rs. 15,000/- on each count with default stipulations. In addition to that, appellant Anup Ekka in CRA No. 481 of 2013 has also been convicted under Section 25 (1-b)(b) of the Arms Act, 1959 (for short, "the Act, 1959") and sentenced to undergo RI for five years and fine of Rs. 1000/- with default stipulations for conspiracy of kidnapping one Santosh Lakda on 5-11-2011 for ransom and for keeping illegal fire arm.

(3.) As per prosecution case, present appellants and some other coaccused kidnapped Santosh Lakda for demand of ransom and appellant Anup Ekka was having Desi fire arm without licence on 5-11-2011 while the said victim was going to village Ashta (Jharkhand) and he is released after getting ransom of Rs. 1,00,000/- . The matter was reported and investigated and after completion of trial, the trial Court convicted and sentenced the appellants as mentioned above.