BIRENDRA MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Birendra Mehta has challenged the judgment of conviction dtd. 4/9/2008 and the order dtd. 8/9/2008 of sentence of imprisonment for life and a fine of Rs.50,000.00 each under Sec. 364 read with 120-B of the Indian Penal Code and under Sec. 364-A read with Sec. 120-B of the Indian Penal Code passed by the learned Additional Sessions Judge, FTC No.1, Palamau, Daltonganj in Sessions Trial No. 183 of 2007.

(2.) By virtue of an order passed in Complaint Case No. 486 of 2006, Hussainabad PS Case No. 126 of 2006 was lodged on 15/12/2006 against Sunil Pandey, Anil Pandey, Pintu Pandey and Sintu Pandey, all residents of village Baidhyabigha.

(3.) The aforementioned Complaint Case was lodged by Kanchan Devi wife of Upendra Mehta who was abducted in the evening of 21/1/2006 at about 06:30 PM from his house by the aforesaid four persons. After the investigation, a charge-sheet was laid in the Court against the appellant who is the brother of Upendra Mehta. While the investigation against the others remained pending, the appellant has faced the trial under Sec. 364/34 of the Indian Penal Code framed on 27/6/2007 which was altered vide order dtd. 21/8/2008 and charges under Sec. 364 read with 120-B of the Indian Penal Code as well as under Sec. 364-A read with 120-B of the Indian Penal Code were framed against him.