VIRENDER AND OTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) These are three appeals arising out of the judgment of conviction and order of sentence dated 31.08.2010 passed by Addl. Sessions Judge (Ad hoc) Fast Track Court, Sonepat vide which the appellants were tried and convicted in FIR No.352 dated 17.11.2006 registered for commission of offences punishable under Sections 364- A, 368, 120-B, 379 and 411 IPC and Section 25 of the Arms Act at police station Ganaur and all were sentenced to imprisonment mentioned herein below: <FRM>JUDGEMENT_576_LAWS(P&H)12_2013_1.html</FRM>

(2.) All the sentences were directed to run concurrently.

(3.) A complaint Ex.PA was lodged with the police on 17.11.2006 by Rajinder whose son Parveen was missing since 15.11.2006. Narrating the incident, he had disclosed that Parveen as usual had left the house on 15.11.2006 at about 9.00 am on his motorcycle bearing registration No.HR-42A-0359. He did not return that evening. They searched for him at Umedgarh, Ramnagar and Sanpeda. They came to know that Parveen had gone to attend a telephone complaint and had not gone to the Exchange. They also found his motorcycle lying in the fields of Jai Bhagwan. A missing report was lodged with the police on 16.11.2006. The police was informed that Parveen was carrying a mobile phone which had two sims bearing No.9813353616 and 9416564957. The complainant feared that his son had been kidnapped. The FIR was registered at 2.40 pm on 17.11.2006. The investigations started. The prosecution case is that the complainant received two ransom letters demanding Rs.1 crore. The letters also bore the signatures of Parveen. The police received secret information about three named persons. They laid a naka and one motorcycle and a maruti car were seen coming which were stopped. Accused Tapeshwar, Virender and Jaivir were arrested.