PAPPU ALIAS ASLAM Vs. STATE OF M.P

JUDGEMENT

(1.) THE judgment passed in this appeal shall also govern the disposal of connected Criminal Appeal No. 30/2003 (Ramveer alias Fouzi Vs. State of M. P. ) since both the appeals have arisen out of common judgment passed by learned Special Judge, District Bhind in Special Sessions Trial No. 61/2001 convicting the appellants under Section 364 -A of IPC and thereby sentencing them to suffer life imprisonment with fine of Rs. 1,000/ - each and in default to suffer six months' further rigorous imprisonment.

(2.) IN brief the case of prosecution is that on 7/1/2001 Satyendra Singh (hereinafter called as "abductee") was sleeping nearby the tube -well in the night, at that juncture, 7 -8 persons came and woke up the abductee. They enquired about the way of village Diviyapura. These miscreants under the false pretext to guide them carried the abductee with them. The other person Paansingh, who was also sleeping alongwith the abductee, when found that abductee has not come back, he informed the matter to Tahsildar, who lodged the report in the concerned police station.

(3.) THE investigating agency after completing the investigation submitted the charge -sheet in the Special Court where all the accused persons including the present appellants were tried for the charges punishable under Section 364 -A of IPC and also under Section 11 and 13 of the Madhya Pradesh Dacoity Awam Vyapaharan Prabhavit Kshetra, Adhiniyam.