RAHIS AHMED ALIAS BHURE Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal Nos. 605 of 1999 and 620 of 1999 seek to challenge the judgment of the Additional Sessions Judge, Delhi, in Sessions Case No. 69/1995 dated 27th October, 1999 whereby the learned Judge has held the appellants herein guilty of the offence punishable under Section 363 IPC read with Section 120-B IPC, as also under Section 364-A IPC read with Section 120-B IPC and further by this order dated 28th October, 2006, has sentenced each of the accused-appellants to undergo rigorous imprisonment for three years and a fine of Rs. 2,000/- and in default of payment of fine, further simple imprisonment for three months under Section 363 IPC read with Section 120-B IPC; imprisonment for life and a fine of Rs. 5,000/- and in default of payment of fine, further simple imprisonment for six months under Section 364-A IPC read with Section 120-B IPC. All the sentences were directed to run concurrently. Benefit of Section 428 Cr. P.C. was also extended to the appellants-accused.

(2.) Brief facts of the case, as have been noted by the learned Additional Sessions Judge, are :

(3.) The prosecution, in order to prove its case, examined as many as 10 witnesses. Of these, PW-1. Ms. Vakila, is the neighbour while PW-2, Mohd. Nasir, is the father of the kidnapped child.