ABDUL KADAR JAVALI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Amit Palekar for the applicant and Mr S. Karpe, learned APP for the State.

(2.) his is an application for suspension of sentence and for enlarging the applicant on bail under Sec. 430 of Bharatiya Nagarik Suraksha Sanhita (BNSS). he applicant is convicted by Judgment and Order dtd. 10/5/2024 passed by the Additional Sessions Judge, South Goa at Margao in Sessions Case (Ors.) No.30/2018 and sentenced to undergo imprisonment for life and to pay ine of Rs.10,000.00. he Order records that the applicant is in custody for a period of ive years and eleven months as of 10/5/2024.

(3.) he case of the prosecution in brief is that on 8/6/2018 at about 22.15 hrs. after closing the shop styled as Sagar Hardware and Ply Centre, the complainant along with his co-employees Bharat, Jagid, Suresh Sutar and Shan Bhati were about to go to their residence. At that time, he saw two persons holding hands of his owner Harish Kumar Solanki and trying to put him inside a car. he complainant and others tried to rescue the owner but the kidnappers led away with the car. After some time the complainant received a call from the phone of his owner and an unknown kidnapper demanded a ransom amount of Rs.10.00 lakhs.