RAM KUMAR Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) This judgment will adjudicate both the above titled petitions, as the controversy has arisen out of the same chargesheet which has been submitted by the investigating officer against the petitioners Santar Pal, Ram Kumar and one Gyanendra for the offences punishable under Section 363/ 366/506 IPC. In the said chargesheet, the petitioner Santar Pal was shown as absconder.

(2.) The report was lodged by one Pal Singh on 3.6.2009, with the averments that his sister Ms. Rubi has been abducted by the accused persons forcibly and they were identified by villagers Mangla and Kukkan in the torchlight while they were forcing Ms. Rubi to board in a car.

(3.) The matter was investigated which resulted into the submission of chargesheet, as stated above.