DILIP SAO Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted under Section(s) 364 -A and 307 Indian Penal Code and sentenced to undergo rigorous imprisonment for life with fine of ' ten thousand in default of payment of which further rigorous imprisonment for one year under Sec. 364 -A Indian Penal Code, and further rigorous imprisonment for life with fine of ' ten thousand in default of payment of which further rigorous imprisonment for one year under Sec. 307 Indian Penal Code by the judgment of conviction dated 4th July, 2011, and the order of sentence dated 7th July, 2011, passed by the Additional Sessions Judge, Fast Track Court No. III, Aurangabad, in Sessions Trial No. 210 of 2009/ 153 of 2009 arising out of Amba P.S. Case No. 138 of 2008.

(2.) The case of the prosecution according to Arun Kumar Gupta (P.W. 6) is that that on 10.12.2008, his son, victim Ritik Raj, had gone to the school but did not return at 2'0 clock. So, they started looking for him. In the meanwhile, a phone call was received on the mobile of his cousin brother (P.W. 1) asking for his mobile phone but when the caller could not contact the Informant on his phone, he asked his cousin brother to get his brother to talk to him. When he called back, a demand of ' twelve lac was made as ransom. In the meanwhile, at about 4 PM, they received information that Md. Belal Ahmad (P.W. 3) had found his son in injured condition in an open field, such information was given to the Headmaster (P.W. 5) of the school on the basis of the uniform he was wearing after which the boy was treated at the clinic of P.W. 12 and 13.

(3.) During the course of trial, the prosecution examined fifteen witnesses.