JAGANATHAM RAVI Vs. STATE OF A.P.

JUDGEMENT

(1.) A.1 to A.9 in S.C.No.396 of 2010 were sought to be tried before the Court of IX Additional Sessions Judge at Kamareddy for the offences punishable under Sec.364A, 344, 348 and 120B of the Indian Penal Code. However, the trial against A.3, A.5 and A.6 could not be taken up, on account of the fact that they were not apprehended.

(2.) The allegation against the accused was that they have kidnapped PW.6, by name Pothaipally Yellaiah of Lingampet village of Nizamabad district on 24.01.2007, with a demand of Rs.20.00 lakhs. A complaint in this behalf was submitted by PW.1, wife of PW.6, on 25.01.2007. Crime No. 11 of 2007 was registered by Lingampet Police Station. Further investigation was taken up and the Investigating Officer-PW.13 proceeded to Secunderabad, where the kidnapped person was alleged to have been taken; and after proceeding to various places, as pointed out by various accused, he ultimately rescued PW.6 from a house at Mallapur, sub-urban of Hyderabad. A detailed charge-sheet was filed narrating the various events and developments, commencing from kidnapping of PW.6 to his being rescued, and recovery of various objects.

(3.) The trial Court framed necessary charges and on denial of the same by A.1, A.2, A.4 and A.7 to A.9, the trial was conducted. PWs.1 to 13 were examined, Ex.P.1 to Ex.P.30 were filed and M.Os.1 to 7 were taken on record. Through its judgment dt. 15.12.2011, the trial Court convicted A.1 of committing offence punishable under Sections 364A and 348 IPC, and imposed punishment of imprisonment for life and fine of Rs.10,000/-, in default, to undergo simple imprisonment for a period of six months. It also imposed punishment of rigorous imprisonment for three years and fine of Rs.5,000/-, in default, to undergo simple imprisonment for two months, for the offence punishable under Sec.348 I.P.C. Rest of the accused were acquitted. Hence, this appeal is preferred by A.1.