STATE Vs. PRASHANTH AND ORS.

JUDGEMENT

(1.) THE State has challenged the judgment and order acquitting the respondents for the charge under Sections 366 and 114 read with Section 34 IPC and in the other appeal, challenged the inadequate sentence on respondent -accused No. 1 for the offence under Section 363 IPC.

(2.) THE facts reveal that the victim (PW2) was kidnapped by the first respondent (accused No. 1) on 17.02.2005 in the morning at 6.00 a.m. said to be at the instance of second respondent (accused No. 2) and therefore, on a complaint filed by PW3, the case was registered. After investigation, the chargesheet was laid against the respondents for the charge under Sections 366, 114 read with Section 34 IPC and under Section 363 IPC.

(3.) THE points that arise for my consideration is: