RAMBIR RANA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri Viresh Misra assisted by Sri A.K. Gaur for the complainant Naipal Singh and Sri G.S. Chaturvedi, learned Sr. Advocate for the accused appellant Rambir Rana and Miss N.A. Moonis for the State.

(2.) Criminal Appeals No. 190 of 2005, 99 of 2005 and. 405 of 2005 are connected with each other, having arisen out of the judgment and order dated 5.1.2005, passed by Additional Sessions Judge, Fast Tract Court No. 1, Ghaziabad in Sessions Trial No. 1033 of 2002, 1034 of 2002 and 1035 of 2002 which were tried together. The appellant in the present Criminal Appeal No. 190 of 2005 is Rambir Rana. Criminal Appeal No. 99 of 2005 has been filed by Ashok and Satish whereas the third connected Criminal Appeal No. 405 of 2005 has been filed by Vikky alias Vikendra alias Virendra.

(3.) The facts so far as necessary for the decision of the application in question are these: All the four accused appellants have been convicted inter alia under Section 364-A read with Section 34 I.P.C. with sentence of life imprisonment awarded to each of them with certain amount of fine. The incident related to the kidnapping of one Vishal son of the complainant Naipal Singh on 12.6.2002. Ransom of Rs. 2 crores was demanded for his release through a letter got sent by the accused through the kidnapee to his father. The demand was narrowed down to Rs. 32 Lacs by coversation with the accused persons on phone and this amount was paid by the kidnapee's father to the accused Rambir Rana at House No. K.L. 153, Kavi Nagar, Ghaziabad on 14.7.2002. Kidnapee and Rs. 31,70,000/- were recovered by the police from the said house of Rambir Rana who, too, was arrested.