STATE OF MAHARASHTRA Vs. RAVI RAMLAL PARDESHI

JUDGEMENT

(1.) This Criminal Appeal takes an exception to the judgment and order dated 16/12/1999 passed by the Additional Sessions Judge, Pune in Sessions Case No. 181 of 1998 acquitting all the accused from the offences punishable under Sections 341, 364-A, 386 and 387 r/w 34 of the Indian Penal Code.

(2.) The prosecution story in nutshell is as under:

(3.) According to the complainant, the person in Maruti Van asked him as to how much amount he would pay to them. The complainant told that he would pay nothing. Thereafter those people started threatening the complainant and, started Maruti Van and proceeded through Wadia College, Raja Bahadoor Mill, Engineering College, Bombay - One Highway and then was stopped at the left side in dark near Bombay Dyeing show room. During the said travel those people were asking the complainant as to how much he would pay to them. They told the complainant that they will take him to Bombay, and started beating him and pressing his neck. At that time all the goggle glasses of Maruti Van were closed, similarly the doors were also locked. After stopping the Maruti Van, they again asked for money, and when the complainant said no, the person sitting at the right side took out a weapon like chopper from the side of the seat, and put it on the neck of complainant and again asked him as to how much he would pay.