KARAMVIRSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal arises out of judgment and order rendered by learned Additional Sessions Judge, Fast Track Court (Second), Mehsana on 10.04.2003 in Sessions Case No.272 of 2002, convicting the appellants-accused for the offences punishable under Sections 364-A read with Section 511, 365 read with Section 511 and Section 120-B of the Indian Penal Code, 1860 ('IPC' for short), and sentencing them in the manner stated hereinafter:

(2.) It is the case of the prosecution that the appellants-accused and one another person were arrested by Crime Branch of Delhi Police in relation to an offence at Delhi. That during course of investigation of the said offence, it came to light that the appellants-accused, one person named Raja and another unknown person had hatched a conspiracy to abduct an industrialist of Mehsana and his son, who runs an industrial group in the name and style of 'Apollo'.

(3.) The investigating authorities started investigation, recorded statements of witnesses, including the industrialist, manager of Hotel Sunshine, Mehsana and other witnesses of the case, who were in knowledge of the crime under investigation.