PREM @ PREM KARTHICK Vs. STATE

JUDGEMENT

(1.) The first accused Prem @ Prem Karthick, in S.C.No.369/2008, who was convicted for an offence under Section 364(A) IPC by the Sessions Court [Mahila Court] Chennai, on 29.05.2012 and sentenced to undergo imprisonment for life and pay a fine of Rs.10,000/-, in default to undergo six months imprisonment, is the appellant before us.

(2.) The prosecution projected a grandiose theory of kidnapping for ransom against four accused, of whom one was a juvenile. It is the case of the prosecution that Prem @ Prem Karthick [A1], Naresh Kumar [A2], Anand Kumar [A3] and Hariharan [juvenile] had decided to kidnap school children for extracting money from their parents. Accordingly, it is alleged by the prosecution that, the sim card 9710285637 was purchased by the juvenile accused and was given to A1, using which the accused had decided to talk to the parents of kidnapped children.

(3.) For the purpose of appreciating the evidence in this case, we propose to analyse this case under two sub headings: