SURAJ PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has been convicted under Section 379-A and sentenced to undergo rigorous imprisonment for five years. Though by Order dated 22nd November, 2018, we have observed that there is no ground warranting interference with the verdict of conviction of the appellant under Section 379-A I.P.C. and notice was issued only limited to the quantum of sentence, upon hearing further submissions today made at the Bar by Mr. Liaqat Ali, learned counsel appearing for the appellant, and Mr. Devender Kumar Saini, learned Additional Advocate General, appearing for the respondent-State of Haryana, we are of the considered view that the matter needs to be examined on its merits including on the verdict of conviction also.

(3.) The case in hand is of "mobile snatching". One Vikas Sharma (PW-1) stated that on 15th March, 2016 when he was going to his house after the office work at 7 p.m., two persons came on the motor-cycle and snatched away his mobile phone of Nexus having SIR of Airtel No.9871395297. The de facto complainant, Vikas Sharma (PW-1), lodged the complaint of the same, based upon which FIR NO.136 of 2016 was registered at Police Station Manesar, Gurugram, Haryana.