SRI OM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) WRITTEN submissions have been filed by learned Counsel for the appellants. After narrating the facts of the case, the legal submissions made have been penned in paras 6 to 17 of the written submissions. We reproduce the same. They read as under:

(2.) THE appellants have been convicted for the offence punishable under Section 364A IPC. They have also been convicted for the offence punishable under Section 120 -B IPC. Sentences imposed is to undergo imprisonment for life and pay a fine of Rs. 5,000/ -. The sentences awarded for the two offences have been directed to run concurrently.

(3.) INDEED , from the arguments advanced evidenced from the written submissions filed, contents whereof have been noted hereinabove, main thrust of learned Counsel for the appellants was to urge that the demand for ransom has not been proved and hence the appellants cannot be convicted for the offence punishable under Section 364 -A IPC. The plea pertaining to the role of Sri Om as per paras 14 to 16 of the written submissions would be dealt with by us after discussing the evidence led by the prosecution.