SAURABH Vs. STATE

JUDGEMENT

(1.) Above three appeals are directed against the impugned judgment in Sessions Case No.74/06, FIR No.558/2000 in terms of which the appellants Punit Suneja, Vineet Suneja, Ram Bahadur, Saurabh Gupta and Nitin Aggarwal have been convicted for the offences punishable under Section 120B IPC and Section 364-A IPC read with Section 120-B IPC for abducting Nidhi, daughter of Narender Jain for ransom in furtherance of their criminal conspiracy, as also against the consequent order on sentence dated 07.09.2007.

(2.) Briefly stated, case of the prosecution is that on 22.09.2000 at about 11:05 am, an information was received at P.S. Ashok Vihar from the police control room that a girl aged 23-24 years has been abducted in a black car from near A-1/13, Shakti Nagar Extension. This information was recorded as DD No.25B (Ex.PW15/A) and copy of the DD report was sent to SI Satya Prakash through Constable Rajesh for necessary action.

(3.) On 22.09.2000 at around 11:30 am, complainant Ankur Jain (PW23) was informed by one Anupam (PW16) of STG Computer Centre on telephone that his cousin Nidhi Jain (PW1) has been abducted by some boys. On this, he along with his uncle Narender Kumar (PW2) and his cousin Ajay Jain immediately proceeded for STG Computer Centre. On their way to the Computer Centre, Ankur Jain made a telephone call at his house and he was told that some unknown person has telephonically demanded a ransom of Rs.30 lakhs. On hearing this, PW Narender Kumar went back to his house and he along with his cousin Ajay Jain reached at STG Computer Centre. There he came to know that when Nidhi Jain, after attending the class, was in the process of opening the lock of her car, one black coloured Cielo Car with dark window panes stopped near her and Nidhi was forcibly pushed into the car and the car was driven away.