SAYEED ALARM LARI @ BABU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction dated 30.01.2009 passed by the learned Additional Sessions Judge, Faridabad, vide which the accused-appellant has been held guilty and convicted for the offence punishable under Section 364-A of the Indian Penal Code, 1860 ('IPC'-for short) and the order on the quantum of sentence dated 03.02.2009, vide which he has been sentenced to undergo imprisonment for life and to pay a fine of Rs.5000/-, in default thereof to further undergo rigorous imprisonment for a period of six months.

(2.) The facts in brief giving rise to this prosecution can be summoned up as under :-

(3.) On 26.05.2007, PW-3-Bhagmani, the mother of the abducted child received a miss-call on mobile phone no. 9999434563 of her husband namely Kundan Singh (complainant). Then she dialed the number on the said miss-call and on inquiry he disclosed his name as Sahil and sometime Sahid Alam and sometime Babu Khan. He told that Sanjay and Ramjit had left Gauri Shankar with him after taking some money. That person demanded ransom of Rs.1,50,000/- and asked her to come all alone along with money. He threatened that if they will inform the police, they will not get their son-Gauri Shanker. She informed her husband-Kundan Singh. Thereafter, they brought all these facts to the notice of the police.