NARESH PAL Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 02.02.1999; and order on sentence dated 04.2.1999, the trial court had convicted the appellants for the offence punishable under Section 364A read with Section 34 IPC and had sentenced each appellant to undergo imprisonment for life as also to pay a fine of Rs. 2,000/ - each; in default of payment of fine to undergo RI for six months.

(2.) FACTS of the case, as culled out by the prosecution are, that on 07.11.1996, Vivek @ Fakira was reported missing from his house No. 218/11, Block -C, Brahmpuri, Delhi. His father, Sh. Gajraj lodged a missing report at 9.45 p.m. on the same day at Police Station Seelampur. FIR under Section 363 IPC was registered.

(3.) ON 23.11.1996 Sh. Gajraj informed the police that he had received a telephone call at the shop of his neighbour Sh.Sanjay, wherein the demand for release of the child on payment of ransom was reiterated. Sh.Gajraj was instructed that he should not inform the police or else his child would be killed. He was further instructed to deliver the ransom in a bag on 24.11.1996 at Jagat Ghat on the bank of Baigul river, Distt. Shahjahanpur.