ANIL ALIAS GUDDU Vs. STATE

JUDGEMENT

(1.) This appeal is filed by a convict against the judgment dated 28th January, 2002 and order dated 29th January, 2002 passed by learned Additional Sessions Judge, New Delhi convicting him for the offence punishable under Section 392 IPC and sentencing him to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 3,000/-.

(2.) The prosecution case noticed by the learned Additional Sessions Judge in the impugned judgment is reproduced below:

(3.) Since co-accused Chander Prakash could not be arrested only the petitioner, who was apprehended at the spot, faced trial. In order to establish its case the prosecution primarily relied upon the evidence of the victim of robbery(PW-1 Rajesh Kumar).