ANJIL DADSENA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As all these aforesaid appeals filed under Sec. 374(2) of Cr.P.C. arise out of the judgment of conviction and order of sentence dtd. 24/4/2018 passed by the Additional Sessions Judge, Ambikapur (Surguja), C.G. in Sessions Trial No.74/2015, they are being disposed by this common judgment. By the impugned judgment, the appellants are convicted and sentenced as under:-

(2.) Case of the prosecution, in brief, is that on 17/3/2015, PW-3 complainant- Dilip Ekka, Branch Manager, Central Bank of India, Narmadapur, made a written complaint Ex.P-2 alleging in it that on the same day i.e. 17/3/2015 at about 4:30 pm some unknown persons, conspired for committing the offence of dacoity, entered the said Bank with deadly weapons i.e. country made pistols, firearms and live cartridges, threatened the employees of the Bank of life and on the point of gun, looted Rs.19,03,433.00 from the Bank. When the complainant- PW-3 Dilip Ekka, PW-11 Ranjeet Singh Kushwaha and PW-4 Ganesh Prasad Gupta tried to stop the accused persons, they assaulted upon them with hands and butt of the firearms (Katta), as a result of which Ranjeet Singh Kushwaha and Ganesh Prasad Gupta sustained injuries on head and accused persons fled from there. Accused persons also snatched the Samsung mobile phone of complainant- Dilip Ekka and one mobile of Pawan Singh. On the basis of written report Ex.P-2, FIR Ex.P-4 was registered against the unknown persons at police station Kamleshwar bearing Crime No.15/2015. As per the information given by the complainant, five unknown persons entered the bank and looted Rs.19,03,433.00 and physical features and description of the persons who committed dacoity were also mentioned in the FIR.

(3.) Injured persons were sent for medical examination who were examined by PW-24 Dr. Suyash Tiwari vide Exs.P-60 and 61. The injuries sustained by the injured persons are as under:-