UMESH CHAURASIYA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Appellants and learned counsel appearing on behalf of the Public Prosecutor.

(2.) The four Appellants have been convicted under Sections 364A and 302 Indian Penal Code and sentenced them to undergo life imprisonment under Sections 364A and 302 Indian Penal Code and a fine of Rs.20,000/- each, in default of which further sentenced them to undergo rigorous imprisonment for one year passed by the 1st Additional Sessions judge, Bettiah, West Champaran, by a Judgment of conviction dated 17th September, 2011 and order of sentence dated 21st September, 2011, in connection with Sessions Trial No. 485 of 2009 arising out of Bettiah Town P.S. Case No. 135 Year- 2009.

(3.) The case of the Prosecution according to the Informant PW 14 (Vijay Patel) is that his brother Jitendra Kumar Patel used to study living in a lodge and had disappeared from there. On 27.5.2009, he received a phone call on his Mobile number that Jitendra Kumar Patel had been kidnapped and if Rs.15,00,000/- was not paid as ransom, he would be killed. He gave the number of the mobile being 9771131629 from which call was made. He then gave a written report before the Officer-in-Charge, Town P.S., Bettiah.