VIRUMAL MULCHAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Five accused Ramanbhai Maneklal, Dhanji Vanmalidas, Jawansing Ukarsing, Virumal Mulchand and Ghelaram Murajmal were tried in the court of the City Magistrate, Ahmedabad, the first two for offences under Section 457 read with Section 380 Indian Penal Code and the last three for offences under Section 411 Indian Penal Code. The learned magistrate acquitted accused Nos. 1 to 3, while Virumal accused No. 4 and Ghelaram accused No. 5 were convicted under Section 411 Indian Penal Code and were sentenced to undergo rigorous imprisonment for a period of nine months and to pay a fine of Rs. 200 or in default to undergo rigorous imprisonment for a further period of one month. Virumal and Ghelaram went up in appeal, but their appeal was dismissed summarily by the Gujarat High Court. These two accused have now come up in appeal to this Court by special leave.

(2.) The prosecution case is that on the evening of January 9, 1969 between 8 and 10 p.m. a theft took place at the premises of Manubhai Ambalal PW in Ahmendabad. A lady wrist watch, four gold bangles, one gold necklace, one silver ornament and a vessel were stolen as a result of the theft. Report about the theft was lodged by Manubhai at the police station.

(3.) On the evening of January 10, 1969, it is stated, Police Sub Inspector Piareylal Yadav sent for panch witness Dwarkadas Raman Lal and in his presence interrogated Ramanbhai accused No. 1. Ramanbhai then led the police party to Jawansing accused No. 3. Jawasing led the police party to Virumal appellant. Stolen lady watch was recovered by the police party from the possession of Virumal. Virumal then led the police party to the house of Ghelaram appellant. Four gold bangles, one gold necklace and one silver ornament which had been stolen from the house of Manubhai were recovered from the house of Ghelaram. The recovery of watch from Verumal took place at 1 a.m. on the night between January 10 and 11, 1969, while the recovery of ornaments from Ghelaram took place at 2.30 a.m. on that night. The accused were thereafter sent up for trail.