IMRAN ANSARI Vs. STATE

JUDGEMENT

(1.) VIDE impuged order dated 16. 07. 2005 the appellant has been convicted for the offence punishable under Section 364-A IPC.

(2.) TRIAL of co-accused Nasir Ahmed was referred to the Juvenile Justice Board inasmuch as Nasir Ahmed was a juvenile when the crime was committed.

(3.) WITH reference to the testimony of Prithvi Sagar PW-4 and Smt. Sanju PW-5 (we note that two witnesses have been examined as PW-4 and PW-5), the learned trial judge has concluded that the testimony of the said two witnesses clearly establishes that the appellant and his juvenile co-accused had kidnapped Master prithvi Singh.