GULZAR Vs. STATE OF M P

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment rendered by a learned Single Judge of the Madhya Pradesh High Court, Indore Bench. The appellant was found guilty of offence punishable under Section 379 of the Indian Penal Code, 1860 (in short the 'IPC') and was sentenced to undergo rigorous imprisonment for three years for stealing an attache containing about Rs.55, 000/- from the possession of the complainant Vinod Kumar Aggarwal while he was travelling in a bus and had got down leaving this attachi behind.

(3.) The trial court had found the accused guilty. The appeal filed before the first appellate authority was dismissed and so was the revision petition by the impugned judgment.