- (1.) Both above appeals are filed under Section 374(2) Cr.P.C. against the judgment dated 25.07.2013 passed by Addl. Sessions Judge, Bhadra District Hanumangarh in Sessions Case No.31/2011 whereby all the accused appellants were convicted for offences under Sections 364A, 394 and 120B I.P.C. and following sentence was passed against them, which reads as under:- JUDGEMENT_136_LAWS(RAJ)11_2016_1.html (All the sentences were ordered to run concurrently).
(2.) Brief facts of the case are that on 08.07.2011, PW-3 Suresh Kumar submitted a missing report (Ex.P/21) at Police Station Bhadra in which it is reported that my brother Ram Niwas S/o Shri Lichi Ram by Caste Mahajan R/o Ward No. 16 went in the night to make payment to the driver at 8:30 pm but did come back. He further stated that his brother Ram Niwas is having two mobiles and numbers of those mobile phones are 9461312805 and 9414500963 but he is unable to contact him, therefore, action may be taken to search my brother Ram Niwas.
(3.) On 11.07.2011, the complainant Ram Niwas (PW-6) himself appeared before the Police Station Bhadra and submitted a hand written report (Ex.P/8) in which following allegations were levelled by him against the accused appellant which reads as under:- ...[VARNACULAR TEXT OMITTED]...;