SHALLY MAHANT @ SANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) Appellant has been arraigned as an accused in FIR No.166 of 2025 for the offences punishable under Ss. 329(1), 329(4), 62, 351(3), 305 and 190 of the Bharatiya Nayaya Sanhita, 2023 (BNS, 2023) alleging that he had, alongwith other co-accused, tresspassed into the house of the complainant and committed theft of articles lying in the house. The house is said to be in possession of the complainant on the basis of an agreement to sell dtd. 6/8/2025.