ABHIJIT SHIL; TITU SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the appellants as well as Mr. R. C. Debnath, learned Addl. PP appearing for the State.

(2.) This is an appeal filed by the convicts who were accused of kidnapping one Biswajit Shil, PW-2, from a place near Mohanpur Market. Thereafter, his father namely Madhusudan Shil, PW-1, was contacted over a mobile phone demanding ransom. PW-1 having interacted with the persons who demanded ransom for quite long time, came to the GB TOP and filed one written ejahar at about 08.05 hours on 04.11.2009 which was initially entered into the General Diary and sent to the Officer-in-Charge, East Agartala PS and the said police station had received the said written ejahar at 08.05 hours on 04.11.2009. The case was registered under Section 364(A) of the IPC against the appellants and some other accused persons who have been acquitted from the charge, even though the allegations are identical. In the ejahar no name, who called for ransom, has been disclosed.

(3.) After registration of the case PW-7, Dibyendu Roy, took up the investigation. After investigation was complete, the charge-sheet was filed against the appellants and three other accused persons under Section 364(A) of the IPC. On commitment, the charge was framed under Section 364(A) of the IPC against all the accused persons including the appellants to which all of them pleaded total innocence and claimed to face the trial.