TEJ PAL Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 18.11.1998, appellants Hans Raj and Tej Pal have been convicted for the offence of having kidnapped for ransom Master Wasim, for which offence they have been sentenced to undergo imprisonment for life and pay fine in sum of '1000/-; in default to undergo simple imprisonment for a period of six months.

(2.) A synoptical resume of the case set up by the prosecution against the appellants is that a missing person?s complaint Ex.PW-2/A was registered on 03.06.1995 at Police Station Krishna Nagar when Mohd. Shammi PW-2, went to the police station and informed the Duty Officer that his son named Wasim, aged 4 years, was missing since 06.30 P.M. on 02.06.1995 and could not be located.

(3.) Attempts were made by the local police to try and locate Master Wasim but without success.