ASHISH KUMAR @ GEORGE BUSH Vs. STATE

JUDGEMENT

(1.) Crl. M. (BAIL) No.7135/2015

(2.) Learned counsel appearing on behalf of the applicant submits that though applicant has been convicted and sentenced by the learned Trial Court, however, he was falsely implicated in this case.

(3.) Briefly stated, article involved in the present case is a silver ring with stone, Ex.P-1. PW1/complainant has deposed before the Trial Court that he purchased the ring Ex.P-1 about three years before the incident, which valued around Rs.5,100/-. This ring was brought by his father from Haridwar. His father never gave address of that shop to the police. He denied the suggestion that he was not having the said ring with him at the time of the incident. He also denied the suggestion that ring Ex.P-1 does not belong to him. He admitted that the ring was of his size, earlier he was thin and now he has put on weight.