RAJEEV CHAWLA Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order of sentence dated 26.9.2012 and 29.9.2012 respectively wherein the appellant stands convicted under Section 397 read with Section 392 of the IPC. Vide order of sentence dated 29.92.2012 he had been sentenced to undergo RI for 7 years and to pay a fine of Rs.2000/-, in default, to undergo SI for 15 days.

(2.) The version of the prosecution as has been unfolded in the testimony of PW-1 (complainant) is that on the intervening night of 25-26.1.2009 a PCR call of having apprehended a thief was recorded.

(3.) The prosecution in support of its case examined eight witnesses of whom PW-1 was the only public witness who was the complainant. MLC of the complainant was recorded by Dr.Shoeb. Dr.Rishi (PW-5) proved the MLC of the complainant as Ex.PW-5/A. Simple injuries were noted on the person of the complainant.