PURUSHOTTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . The appellant has been convicted by learned Additional Sessions Judge, Akola for the offence punishable under Section 506 -II of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for a period of three years and to pay fine of Rs. Two Thousand, in default to suffer rigorous imprisonment for one year. The appellant was tried for the offences punishable under Sections 364 and 506 -II of the Indian Penal Code. The appellant has been acquitted of the offence punishable under Section 364 of the Indian Penal Code.

(2.) THE incident in question had occurred on 8th July, 1998 at the house of the complainant Pratap. The appellant had come there and he had threatened the complainant and his family members and had allegedly taken away his father Dashrath to Akola on a scooter. Father of the complainant did not return for 2 1/2 months. The appellant had allegedly threatened the complainant and his family members that if any of the family members attempted to rescue father of the complainant he would be killed.

(3.) WHEN the case came up for hearing before the Additional Sessions Judge, the Additional Sessions Judge framed charge for above stated two offences. The appellant pleaded not guilty and claimed to be tried.