RAKESH SARAHA Vs. STATE

JUDGEMENT

(1.) THE appellants were tried and punished for offences under Sections 120b, IPC read with Sections 364a/365/368/324 and 506, ipc, under Section 364a, IPC read with section 120b, IPC, under Section 365, IPC read with Section 120b, IPC, under Section 368, IPC read with Section 120b, IPC, under section 324, IPC read with Section 120b, ipc and under Section 506, IPC read with section 120b, IPC by a common judgment dated 18th March, 2005 passed by the court of learned Add!. Sessions Judge, Delhi and were sentenced by an order dated 19th March, 2005 on the aforesaid charges, as under:

(2.) UNDER challenge in these four appeals, being taken up together for disposal, are the aforesaid judgment of conviction and order of sentence.

(3.) THE facts leading to prosecution of appellants are that one Thekkat Siddique, a permanent resident of Calicut, Kerala, was, in the year 2001 living in Abu Dhabi, UAE and working as Managing Director of Seven stars International Trading Est. , Abu Dhabi. Some time in the second fortnight of february 2901 he was contacted by a person introducing himself as Vijay Rathore, later identified as Virender Pant. The said vijay Rathore represented to him that he was a NRI based in Hong Kong and wanted to meet him (Thekkat Siddique) on his visit to India to have some business talks. Vijay rathore, in this connection, spoke to thekkat Siddique on phone on a number of occasions. He left his phone number also with Thekkat Siddique.