AJAY KUMAR @ JYOTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANTS Ajay Kumar alias Jyoti and his brother Vijay Kumar, both sons of Baldev Chand have filed the present appeal against the judgment dated 23.12.1998 convicting them under Sections 364-A and 307/34 IPC and sentencing them to undergo imprisonment for life for abducting Vicky alias Parminder Singh and threatening to cause death of his person.

(2.) VICKY alias Parminder Singh is son of Paramjit Singh since deceased and Gurjit Kaur. Said Vicky alongwith his elder sister and mother are residing together with Piara Singh, brother of Paramjit Singh who is working as Property Dealer at Ludhiana.

(3.) ON 16.6.1996, PW-3 Nachhatar Singh while coming back from a fair of village Talan, he found a child lying therein in unconscious condition having injuries on various parts of his body. The child was handed over to Paramjit Singh Inspector. Child was admitted in Daya Nand Medical College and Hospital and on medical examination, the following injuries were found on his person :