AMJIT KHAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 23.05.2007 passed in Sessions Case No.458 of 2006 by the Additional District and Sessions Court (Fast Track Court-III), Poonamallee are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that on 21.03.2006, at about 18.30 hours, the accused has kidnapped a minor boy by name Sarik Alam from the house bearing Door No.105/2, Pattaraivakkam Road, Varadharajapuram and subsequently, he demanded a sum of Rs.2,00,000/- from the grandfather of the said boy. After occurrence, the grandfather of the minor has given a complaint and the same has been registered in Crime No.544/2006. The complaint given by the defacto complainant has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer viz., P.W.5 has conducted investigation and after completing the same, laid a final report on the file of Judicial Magistrate, Ambattur and the same has been taken on file in P.R.C.No.25/06.