Dinesh vs State

R.S. Ramanathan, J.—The appellants are accused 1 and 2 in S.C. No.128 of 2002 on the file of the Additional Sessions cum Fast Track Court No.1 , Erode and they were prosecuted for the offence under Sections 120(B) and 364-A IPC and the 1st accused was found guilty for the offence under Section 363 I.P.C. read with Section 34 I.P.C. and sentenced to undergo three years Rigorous Imprisonment and the 2nd accused was found guilty under Section 363 I.P.C. and sentenced to undergo three years Rigorous Imprisonment. Aggrieved by the same, this appeal is filed.

Learned counsel for the appellants confined his arguments only to the question of sentence stating that the 2nd appellant/2nd accused is now aged 70 years and the 1st appellant/1st accused is now aged 40 years and even according to the prosecution case, there was no intention of kidnapping the son of P.W.1 and due to enmity and with the intention of teaching a lesson to P.Ws.1 and 2, who prevented the accused from selling their articles outside the house of P.W.1, they indulged in such act and admittedly no harm was caused to the child though the child was kept in the custody of appellant for four days and considering the above, the sentence may be reduced to the period of sentence already undergone. He submitted that the first appellant was in jail from 13.11.2001 to 30.01.2002 and the 2nd appellant was in jail from 13.11.2001 to 08.08.2002 and therefore, the sentence already undergone may be treated as sufficient sentence and they may be released.

Learned Additional Public Prosecutor submitted that it is admitted that the appellants were known to the child, who was kidnapped and it is also admitted that due to enmity with P.Ws.1 and 2, the accused/appellants have indulged in such activities. Having regard to the fact that the appellants demanded ransom and that was also spoken to by P.Ws.4, 5 and 10, the Trial Court rightly convicted the appellants for the aforesaid offences and sentenced to undergo three years Rigorous Imprisonment and therefore there is no need to interfere with the sentence.

I have gone through the evidence of prosecution witnesses and 313 statement given by the appellants and it is seen that the appellants are known to P.Ws.1 and 2 and also the child who was kidnapped. Though P.W.2 has deposed that he received calls from the appellants and they demanded ransom to send back the child, it is admitted that no harm was caused to the child and the child was rescued four days later when the child was taken in a two-wheeler by the appellants in a busy street. P.W.2 also admitted that he questioned the appellants and asked them to remove their cart in which they were doing business, which according to P.W.2 was causing hindrance to traffic and that was also spoken to by the appellants and due to the enmity and to teach a lesson to P.Ws.1 and 2, the appellants have committed the offence.

According to me, having regard to the evidence of P.Ws.1, 2, 3, 4, 6 and 10, the Trial Court convicted the appellants for the aforesaid offences, however, having regard to the fact that the child was rescued without any harm and there was some enmity or misunderstanding between P.W.2 and the appellants and due to that, the appellants have committed the offence only to teach a lesson to P.Ws.1 and 2 and also considering the fact that the appellants have realised their mistake and they were in custody for some period as stated above, I am inclined to reduce the sentence imposed on the appellants to one year Rigorous Imprisonment.

Hence, the conviction is sustained and the sentence of three years Rigorous Imprisonment imposed on the appellants is modified to one year Rigorous Imprisonment and the period of sentence already undergone by them can be deducted towards one year Rigorous Imprisonment.

The Criminal Appeal is partly allowed with the above modification.