NARENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS judgment shall govern the disposal of Cr. Appeal No. 19 of 1985 also.

(2.) BOTH the appeals (Cr. Appeal No. 18/1985 and Cr. Appeal No. 19/1985) have been filed against the same judgment and order passed by Shri G.K. Belapurkar, Special Judge, Bhind convicting the appellants under sections 365 and 347 of IPC read with section 11 and 13 of M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 and sentencing them to 7 year's R.I. each under section 365 of IPC in Special Case No. 20/83.

(3.) THE prosecution story briefly stated is that in the intervening night of 12th and 13th of October, 1982, Ram Ganesh (P.W.1), who was sleeping in front of his house was abducted. It is alleged that four miscreants came there and asked Ram Ganesh (P.W. 1) to accompany them to his shop. Thereafter, he was taken near Sind river, and further he was taken to the field of Singpura and then towards the canal of Bidhanpura. It is further alleged that when they were going to village Paraye -ka -Pura he was rescued by the villagers. The villagers caught them and also handed over to the police.