DAYAL MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant appeal is directed against the judgment of conviction and order of sentence, both dtd. 16/2/2004, passed by learned Additional District and Sessions Judge-VIII, Dhanbad corresponding to S.T. No.248 of 2002; whereby the appellants have been convicted for the offence under Sec. 364/34 of the IPC and sentenced to undergo R.I. for a period of Three years with a fine of Rs.2000.00 each and in default of payment of fine, further to undergo S.I. for Six months.

(3.) The brief fact of the case is that on 3/8/2001, Bhagirath Mahato son of the informant-Gujar Mahato was kidnapped by the appellants due to reason that 10 decimals of land owned by one Bhikhu Mahato was purchased by informant son in October, 2000. The appellant No.1 was also negotiating to purchase the said land for lesser consideration. The appellants put pressure upon the son of the informant to reconvey the same or face consequences. Hence appellants along with 10 associates kidnapped Bhagirath Mahato in presence of his wife and son.