KARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The aforementioned five appellants were tried for committing offences punishable under Sections 364-A read with Section 149 IPC. Vide judgment and order dated 25/27.11.2010, learned Additional Sessions Judge (Adhoc), FTC, Sonipat, exonerated the appellants of the charge under Section 364-A IPC. Instead, they were convicted under Sections 361/363 IPC and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.5000/- each and in default of payment of fine, to further undergo rigorous imprisonment for three months.

(2.) The complainant suspected the kidnapping of his daughter from the school for claiming ransom to the tune of Rs.10,00,000/-.

(3.) Upon completion of the investigation and presentation of challan followed by commitment of the case, the appellants were charged for committing offences punishable under Sections 364-A read with Section 149 IPC. However, the trial ended with their acquittal under Section 364-A IPC and, instead, they were convicted and sentenced under Sections 361/363 IPC, as mentioned above.