AKHILESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant has been convicted under Section 412 IPC and sentenced to RI for ten years by the 3rd Additional Sessions Judge, West Champaran at Bettiah in S.Tr. No. 671 of 1998 by judgment and order dated 25.09.2001.

(2.) THE case of one Harun Rashid Khan is that he along with his driver were proceeding on his ambassador car and had reached near St. Teresa School they saw Udesh Mahto gave a signal to stop his vehicle. He then insisted that he had tea with them. It is stated that accused, Akhilesh Singh, Ram Kumar @ Rama, Pintu Mian, Makshood Mian, Jugnu Mian and three unknown persons came there variously armed with country -made gun they all surrounded them and took them to a house nearby. Accused, Akhilesh Singh thereafter took Rs 2,100/ - from his pocket and asked Udesh Mahto to bring wine and edibles as also told Pradeep Kumar Srivastava that he was kidnapped and would be released on payment of ransom and failing which they would be murdered. Accused Jugnu Mian returned with wine and kawabs and they started having the same. In the meantime, Md. Alamgir his driver fled away. A little later the Police came and recovered him. Accused, Akhilesh Singh was caught at the spot on chase and from his possession some money and alleged pistol was recovered.

(3.) P .W. 2, Pradeep Kumar Shrivastava was the victim allegedly kidnapped.