RAJIV SAMSON Vs. STATE OF U.T.

JUDGEMENT

(1.) RAJIV Samson-petitioner was convicted and sentenced to undergo RI for three years and to pay a fine of Rs. 500/-, in default to further undergo RI for one month under Section 363 I.P.C. He was also convicted and sentenced to undergo RI for three years and to pay fine of Rs. 250/- and in default to further undergo one month under Section 387 I.P.C. by the learned Magistrate on November 12, 1997. The appeal preferred by the petitioner was dismissed by the learned Sessions Judge, Chandigarh on February 3, 1999.

(2.) ON August 8, 1991 at about 6.00 P.M. Major Shingara Singh had gone to meet Lt. Col. Batan Singh in Sector 35-B and parked his car No. CHM 3194 outside his house and himself went inside. At about 6.45 A.M., when he came back, he found his car missing. On his report, the case was registered. Wireless message was flashed from the Control Room to all the police stations and mobile vehicles about the abduction of child Amit alongwith Car bearing registration No. CHM 3194 by two young men. The kidnappers left a ransom note on the wall of the gate mentioning that they should reach Shimla Road at 8.30 P.M. in their own car alongwith Rs. 1,50,000/- as ransom. The police who came into action noticed the said car coming from the side of grain market. On seeing the police party, both the occupants of the car tried to run away leaving the child in the car but they were over-powered.

(3.) I have heard Mr. G.S. Nagra learned counsel for the petitioner and Mr. R.S. Rai, learned Standing Counsel for U.T., Chandigarh.