REGENT COMPUTRONICS PVT. LTD.

STATE OF CHHATTISGARH Appellant

V/S

Indranil Dey Respondents

Referred Judgements :-

JUDGEMENT

(1.) This appeal has been preferred by the State against the judgment of acquittal dtd. 29/4/2009 passed by the learned Eighth Additional Sessions Judge, F.T.C., Raipur in Sessions Trial No. 233 of 2006, whereby the respondents/accused persons have been acquitted of the charges under Ss. 120B, 419, 365 and 395 read with Sec. 34 of the Indian Penal Code.

(2.) The case of the prosecution, is that, on 19/3/2006, Pradeep Singh (PW-1) and Jitesh Prajapati (PW-2) stayed in Room No. 305 of Vinayak Hotel, Malviya Road, Raipur and they were carrying Diamond, Ruby and other jewels for sale worth Rs.10,00,000.00. On the same date, at about 10:00 pm, four persons entered into their room. Respondent No.6 - Probir @ Praveer Banerjee impersonated as CBI Officer and they informed the complainant and his companion that they have come for enquiry regarding the smuggling of the diamonds. Thereafter, the complainant and his companion were taken near Kotwali Police Station and all jewels were looted from their possession. On a written complaint (Ex.P/6) of Jitesh Prajapati (PW-2), First Information Report (Ex.P/7) was registered. The Diamond Businessman i.e. Pradeep Singh (PW-1) was abducted. After due investigation, the police arrested present respondents vide (Ex.P/21 to Ex.P/26), Identification Parade was conducted vide (Ex.P/1 to Ex.P/5), memorandum statements were recorded vide (Ex.P/7A to Ex.P/13), Diamond, Yamaha Motorcycle, Hero Honda Motorcycle, I-Card, one Nokia Mobile and one Bajaj Caliber Motorcycle were seized vide (Ex.P/14 to Ex.P/20). The statements of the witnesses were recorded. The purchase receipts of the diamond were seized vide (Ex.P/30 to Ex.P/36). After completion of investigation, the police filed charge-sheet before learned Judicial Magistrate First Class, Raipur and the same was committed to the learned Sessions Court for deciding the case on merits. Learned trial Court framed charges for the offence punishable under Ss. 120B, 419, 365 and 395 read with Sec. 34 of the IPC. The respondents/ accused abjured the guilt and took the plea that they have not committed any offence and they have falsely been implicated in the case.

(3.) The statements of the accused persons under Sec. 313 of Cr.P.C. were recorded and one defense witness, Safdar Ali (DW-1), was examined by the accused persons.

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STATE OF CHHATTISGARH Vs. INDRANIL DEY

Referred Judgements :-

JUDGEMENT

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