Ashok Bhushan, J. - (1.) This appeal has been filed, challenging the judgment of the Gujarat High Court dated 01.02.2016 dismissing the Criminal Appeal filed by the appellant, questioning the order of conviction recorded by Ahmedabad City Sessions Court under Section 364(A) read with Section 114 of IPC.
(2.) The present appellant and another accused Kamlesh were convicted and sentenced to life imprisonment and a fine of rupees five hundred by City Sessions Court. Both the accused had filed appeals before the High Court which have been dismissed. We have been informed that only one of the convicts has come up in this appeal.
(3.) The prosecution case in brief is: On 23.05.2010, one Anurag aged seven years, son of the complainant alongwith his sisterinlaw and her children had gone to attend a marriage reception of one Dinesh Sharma's sister at Shakriba Party Plot. After the dinner got over, sisterinlaw of the complainant, Smt. Rekhaben when called for the children to return Anurag was found missing. Smt. Rekhaben and others started searching for Anurag. Smt. Rekhaben called the complainant on his mobile phone between about 10 to 10.30PM informing about the missing of Anurag. Complainant and his wife immediately rushed to Shakriba Party Plot. In spite of rigorous search throughout, Anurag was nowhere found. On the next day i.e. 24.05.2010 in the afternoon complainant alongwith his brotherinlaw and friends went to Ramol Police Station and informed about the missing of Anurag. A missing complaint was registered being Complaint No. 99/2010. When the inquiry was going on during that time on 24.05.2010 in the morning around 9 AM - 9:30 AM someone called Mr. Dinesh Sharma from mobile No. 8128381274 on his mobile No. 9825270948 and told him that he had the information about the boy who went missing from the marriage reception on 23.5.2010, but he did not want to reveal the information to him and told him that he will talk to his aunt only and asked about the mobile number of complainant's sisterinlaw. The conversation didn't take place as the aunt of the boy was not at home and was searching for him. Afterwards around 11 O'clock brotherinlaw of the complainant Satyendrasingh and his nephew Vikas told her that she will receive a call on her phone from someone who wanted to talk to her, but no call was received till 11.30 AM. After that, around 01.45 PM a call was received on complainant's mobile by No. 8128381274 and told him that if you wanted back the boy (Anurag) then he should keep ready Rs. 10,00,000/and at which place you have to bring money he will call you again. The complainant told him that he was a poor person please ask for lesser amount, but the person from other side told him that nothing can be done. If you wanted the boy, you should keep ready Rs. 10,00,000/cash or they will kill the boy. Afterwards the person again called the complainant, but as the aunt of the boy had returned home she talked to that person, who also made her talk to Anurag. He again demanded Rs. 10,00,000/cash for releasing the boy, which she told after disconnecting the phone.;