LALLAN @ PANKAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction dated 06.02.2009 and order of sentence dated 10.02.2009 passed by the Addl. Sessions Judge, Faridabad vide which the appellant-accused - Lallan @ Pankaj has been convicted under Sections 364A and 307 IPC in FIR No.79 dated 07.04.2007 registered at Police Station Mujessar, District Faridabad. He was sentenced to undergo life imprisonment and pay a fine of Rs.20,000/- under Section 364-A IPC and in default of payment of fine to further undergo rigorous imprisonment for a period of two years. He has also been sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.20,000/- under Section 307 IPC and in default of payment of fine to further undergo rigorous imprisonment for a period of two years. Both the sentences were directed to run concurrently.

(2.) An unfortunate incident took place on 06.04.2007 when the tenant lured the seven year old child out of the house and later gave a ransom call and demanded a sum of Rs.7 lacs. He threatened the family that he would kill the child in case the amount was not paid.

(3.) The child was recovered on the next day on the railway track with an arm amputated. A passer-by came to help the child and informed the police.