JUDGEMENT
Anjana Prakash, J. -
(1.)Heard learned counsel for the Appellant and learned Additional Public Prosecutor.
(2.)The Appellant has been convicted to undergo imprisonment for life under Sec. 364 -A of the Indian Penal Code with fine of Rs. 10,000/ - in default of which further two years simple imprisonment by a Judgment of conviction dated 25th September, 2010, and order of sentence dated 30th September, 2010, passed by the Additional Sessions Judge, Fast Track Court No. III, Bhagalpur, in Sessions Trial No. 416 of 2008/Trial No. 281 of 2008.
(3.)The case of the Informant, Dr. Amit Kumar, PW -6, is that on 27.11.2007 at about 10:30 A.M., the Appellant came to his house and took away his father on some pretext on a red Maruti van, and, thereafter, he did not return. He alleged that the Appellant had kidnapped his father for ulterior purposes. This report was given to the Police on 28.11.2007.
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