SALIM AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants have preferred this appeal challenging their conviction and sentence as ordered by the trial Court vide judgment/ order dated 23.10.2007/ 25.10.2007.

(2.) Complainant Harshvardhan Garg moved an application before police of Police Station Old Faridabad stating therein that his son Pratul Garg, student of 12 th class, was missing since 22.1.2006 from about 3.30 pm. It was further averred in the application that the complainant had come to know that his son had read some advertisement in the newspaper and had got involved with baba Salim, who alleged that he had super natural powers. The said baba had cheated the public by running his office at Band Market, Talab Road. The said baba was also missing since 22.1.2006. Baba Salim had taken away Pratul by exposing him to the fear of god/godesses. Pratul had taken away Rs. 4000-5000/- and gold ornaments weighing about 25 tolas from his house at the instance of the baba.

(3.) On the basis of the said application formal FIR No.24 dated 24.1.2006 was registered at police station Old Faridabad under Section 365, 420, 508 of the Indian Penal Code, 1860 (IPC for short).