RAMESH THAKUR AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahadeo Thakur, learned counsel appearing for the petitioners and Mr. Ram Prakash Singh, learned A.P.P., is present.

(2.) This application is directed against the order, dated 15.03.2005 passed by the learned Additional Judicial Commissioner (F.T.), Ranchi in Criminal Appeal No. 27 of 2004 whereby and whereunder the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Ranchi in G. R. Case No. 103 of 1998 convicting the petitioners for the offences under Sections 386 and 420 of the Indian Penal Code and sentencing them to undergo rigorous imprisonment for three years and fine of Rs. 1,000/- under each sections has been affirmed.

(3.) The prosecution story in brief is that the petitioner No. 1 was alleged to have taken away the moped of the informant for its repairing in his shop. It is alleged that after two hours the petitioner No. 1 had informed the informant that moped had been seized by the police as some arms were recovered and the police were searching for the owner of the moped. It is alleged that on such threat the informant was cheated Rs. 20,000/-. It is alleged that again the accused had extorted Rs. 1,00,000/- by putting him in fear of death. It has been stated that the informant is an Asthma patient and is a widower. He has further alleged that on the threat of committing the murder of his son an amount of Rs. 2,50,000/- was taken from him.