RUKHSAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THE appellants were charged and tried for an offence punishable under Section 364A/34 IPC. They were convicted therefore by the learned Additional Sessions Judge by a judgment dated 29th May, 2004 and sentenced to life imprisonment with a fine of Rs. 2,000/ - each, in default of payment of fine RI for six months vide order dated 31st May, 2004. Aggrieved by their conviction and sentence, the appellants have filed these two separate appeals which are being disposed of by a common order.

(2.) MATERIAL facts of the prosecution case read thus:

(3.) THE learned Trial Court based the impugned conviction primarily on the testimony of Head Constable Shiv Kumar, PW - 2, Jameel, PW -4, Salim, PW -5, Ct.Rishi Raj, PW -8, Ct.Kanwar Pal, PW -9 and SI Ajit Malik, PW -10, and Salman, the kidnapped child.