SRILESH, Vs. STATE

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offences punishable under Sections 143, 144, 364 of IPC on a trial held by the Fast Track Court -IX, Bangalore.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) THE police Inspector came to the hospital and recorded the complaint of Abdul khadar (PW.6) as per Ex.P1 and registered the said complaint in Cr.No.159/2007 for the offences under Section 364, 364(A) and 382 of IPC r/w 34 of IPC. The FIR was sent to the Magistrate. The investigation was taken up, the mahazar of the place of kidnap (Ex.P2) was held in the presence of PW.4 and another. The appellant produced the Qualis van bearing registration No.KA.05 -MR.666 (Mo.4). The appellant was arrested and the vehicle (MO.1) was seized. The statement of witnesses were recorded and the injured was treated by the doctor -PW.14 and the injury certificate -Ex.P11 was collected. In the investigation, it reveal that the accused were in the lodge of PW.5. His statement was recorded. Ex.P3 registration was seized. Mos.2 and 3, the knives and also the Qualis van -Mo.4 were also seized. During the course of the investigation, the Mo.5 was produced by PW.7. After compliance with all the requirements and on the completion of the investigation, a charge sheet was laid against the accused for the charges under Sections 143, 144, 364 r/w 149 of IPC.