VISHAL @ BAKKA Vs. STATE OF M.P.

JUDGEMENT

(1.) This Criminal Revision is directed against the order passed by learned Additional Sessions Judge, Khhachrod, District ­ Ujjain in Sessions Trial No.56/2015 dated 19.02.2015 by which learned Judge framed charges against the present applicants under sections 365, 364 -A, 323(three counts) and 506 Part -2 of IPC.

(2.) According to the prosecution story, the incident took place on 24.10.2014. One Vinod, it is alleged, was taken forcibly on the motorcycle by the accused persons and there, he was beaten and also threatened to change his version in murder trial which accused persons were facing and in which, during trial, his statement was already recorded. Subsequently, he managed to escape from their custody and came back, however, he sustained some injuries on his body.

(3.) Counsel for the applicants submits that there was no demand of ransom and, therefore, no charge is made out under section 364 -A of IPC. Section 364 -A of IPC reads as under: -