RAMESHWAR AND ANR. Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the Appellant and the learned Public Prosecutor for the State on the application for suspension of sentence.

(2.) In the present matter, bail application for suspension moved on behalf of two accused Appellants namely; Munesh & Mukesh have been rejected by this Court. The allegations against the accused -Appellants are in relation to ransom. Accused has been convicted Under Sec. 364A IPC along with other offences under the IPC.

(3.) The contention of learned Counsel is that relevant evidence is of PW -1, PW -9 abductee, PW - 14 & PW -17. According to learned Counsel, none of the above witnesses have stated any role of the accused -Appellant. It is also submitted that PW -9 Tulsi Ram has not stated any involvement of the accused in the crime. It is submitted that observations made at Page No. 33 of the judgment are based on no evidence and infact nobody has stated that there was any involvement of the accused. It is submitted that case of the accused -Appellant namely; Rameshwar may be on the footings of Munesh & Mukesh.