NARENDER KUMAR SINGH @ NENDAY Vs. STATE

JUDGEMENT

(1.) BY the present petition the Petitioner seeks to set aside judgment dated 25th February, 2009 passed by the learned Additional Sessions Judge upholding the judgment passed by the learned Metropolitan Magistrate dated 12th November, 2007 and the order on sentence dated 26th November, 2007 whereby the Petitioner was convicted for offence under Section 411 IPC and sentenced to undergo Rigorous Imprisonment for six months.

(2.) LEARNED counsel for the Petitioner primarily contends that the Petitioner was only sitting in the car which was allegedly the stolen car. The car has been seized from the possession of co-accused. The learned courts below failed to appreciate the fact that the petitioner had no knowledge about the stolen car and was simply occupying a seat in the car as a rider, thus no presumption can be raised against the petitioner. Furthermore the seizure memo of the car Ex.PW2/1 clearly records that the car was recovered from the possession of the co-accused Satya Bhagwan and no other evidence has been placed on record to prove that the same was recovered from the joint possession of the petitioner and the co-accused.

(3.) BRIEFLY, the case of the prosecution is that on 31 st March, 1997 after receipt of DD No. 13-B, HC Ishwar Singh along with Ct. Narain went to premises bearing no. E-1/17, Sector 18, Rohini where statement of Arun Kaushik was recorded. Arun Kaushik complained about the theft of his Martui 800 car bearing No. DDU 3119 with Engine No. 227004 and Chasis No. 169146 on 30th March, 1997 at about 10.30 PM p.m. A case was registered under Section 379/411 IPC. On 10th April, 1997 ASI Karan Singh and SI Vidya Dhar on the basis of secret information, reached near Road no. 41, opposite Depot Rohini-I, Delhi and arrested the Appellant and co- accused Satya Bhagwan in FIR No. 188/1997 and 189/1997 under Section 25 Arms Act PS Rohini. They recovered a Maruti 800 Car bearing no. DDU 3119 from their possession. The co-accused Satya Bhagwan was driving the vehicle while appellant was sitting on the next seat. The car bearing no. DDU 3119 was taken into possession. On completion of investigation, charge-sheet was filed. After recording the statement of the prosecution witnesses, Petitioner and co-accused under Section 313 Cr.P.C. learned Metropolitan Magistrate convicted the Petitioner and the co-accused as mentioned above. Aggrieved by the judgment passed by the learned Metropolitan Magistrate convicting him, the Petitioner preferred an appeal. This appeal of the Petitioner was dismissed by the learned Addl. Sessions Judge vide judgment dated 25th February, 2009. These judgments passed by learned Metropolitan Magistrate and learned Addl. Sessions Judge are impugned in the present petition.