NARESH Vs. STATE

JUDGEMENT

(1.) By this Judgment, I shall dispose of the present appeals U/s 374 Cr.P.C. read with Sec. 482 Cr.P.C. which has been filed against the Judgment of Conviction dtd. 14/2/2013 and Order on Sentence dtd. 15/2/2013 passed by the Addl. Sessions Judge-01, Patiala House Court, New Delhi vide which both the appellants have been convicted U/s 379 IPC and sentenced to undergo rigorous imprisonment for a period of three years each and to pay a sum of Rs.3000.00 each as fine for the offence U/s 379 IPC and in default of payment of fine, simple imprisonment for a period of three months each.

(2.) In brief, the case of the prosecution is that on 15/3/2012, at about 8:30 a.m. when victim Priya was at Birla Mandir bus stand for going to her office, two boys on the motorcycle came. They stopped the way of victim and snatched her gold chain by showing her pistol and they also threatened the victim that she would be killed, if she raised alarm. After snatching the chain both the boys fled on their silver colour bike bearing number 8351 towards Mandir Marg, P.K. Road.

(3.) Victim called up her brother Shakti Singh from her mobile, who reached the spot and on coming to know about the incident, he made a call at number 100. Police officials reached at the spot and tehrir U/s 392/34 IPC was sent to the police station.