RAJ KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE appellants were charged of having kidnapped Mohit and having demanded ransom for his release. According to the prosecution not only was Mohit wrongfully confined, but was fed with some liquid which was found to be a stupefying drug and additionally was intimidated.

(3.) THE charge faced by the appellants was of having committed offences punishable under Sections 363/34 IPC; 506 Part-II/34 ipc, 328/34 IPC, 341/34 IPC, 343/34 IPC and 364/34 IPC.