Arijit Pasayat, J. - (1.) Challenge in this appeal is to the judgment of a Division Bench of the Andhra Pradesh High Court dismissing the appeal filed by the appellant. The learned IV Additional Sessions Judge, Kurnool found the accused appellant guilty of offence punishable under Section 364-A of the Indian Penal Code, 1860 (in short the 'IPC') and sentenced him to undergo imprisonment for life.
(2.) Background facts in a nutshell are as follows : P.W. 1 is grandfather and PW-2 is father of the victim minor girl- Keerthi. PW-7 is their driver. PW-3 is maid servant, PW-5 is the class teacher of Nursery class and PW-6 is Principal, of Sri Lakshmi English Medium School, Kurnool. Keerthi aged about 3 years was studying in Nursery class of the school. On 03.7.2001 at about 8.30 a.m., PW 7 dropped the girl at the school and at about 8.45 a.m, one person came to her class, informed PW 5 that parents of the child forgot to give syrup to her and on his request, the girl was sent with him to administer the same. After noticing that the child has been carried away by him, PW 5 instructed PW 3 to stop him. The said person did not stop though cautioned by PW 3 and so, she asked PW 8, who was coming by scooter, to stop that person. When PW 8 stopped him and enquired about the matter, the said person informed that he was taking the child for administering syrup and saying so, he boarded a bus and went away. Thereafter, PW 3 went to the shop of PW 4 and enquired from him who also informed her about the taking away of the child by the said person. Later, PWs 3 and 5 went to PW 6 and informed about the incident to her, who in turn informed about the incident to the parents of the child. The parents came to the school, searched for the child in N.R. Peta area of Kurnool and surrounding places. PWs 3 and 5 narrated the physical features of the kidnapper. PW-12 registered the case on the basis of Ex. P1 -report and PW 13 took up further investigation. On 4.7.2001, Ex. P2. - letter demanding Rs. 1 crore for releasing the child was received by PW 1, who handed over the same to PW 13 in the presence of PW 11 under Ex.P5 - panchanama. On 9.7.2001, another letter addressed in the name of PW 2 was dropped in the house of PW 9 a neighbour of PW 1, demanding Rs.75 lakhs with an instruction to keep the amount in a bag and place it under a culvert situated after crossing Radio Station on 10.7.2001, which was handed over to PW 13 under Ex. P6 -panchanama. On 10.7.2001 at about 12.30 p.m. on the instructions of PW 13, PW 2 placed a bag containing papers under the culvert. Mufti police constables, PW 2, PW 13 and mediators were hiding in nearby throny bushes around the culvert. At about 1.00 p.m. the accused came to that place by a scooter, picked up the bag and when he reached the road mufti constables surrounded and caught hold of him and on enquiry, accused furnished his particulars. In pursuance of Ex. P 7- Statement, he led them to Avanthi Nagar Street near House No 2-19-10-12 which was locked from outside with a to let board. The accused opened the doors and led them to rear side bathroom where the child was found. PW-2 identified the child. Ex. P.8 is the said panchanama and Ex.P10 is rough sketch showing topography of the house where the girl was confined. On requisition by police, PW 10- Magistrate conducted test identification parade on 21.7.2001. After completion of investigation, charge sheet was filed. Since the accused persons pleaded innocence, trial was held. To substantiate the accusations, thirteen witnesses were examined and several documents were exhibited and case properties were marked. The trial Court held the appellant guilty. In appeal High Court declined to interfere.
(3.) The basic stand in the present appeal was that contents of Exh.P2 and P3 were not proved to have been written by the appellant and if that aspect is not proved the question of kidnapping for ransom does not arise as there was no evidence to show that the accused demanded any amount. It was also submitted that Section 364-A had no application.;