SHYAM SUNDER Vs. STATE

JUDGEMENT

(1.) The appellant Shyam Sunder has been convicted by the learned Trial Court for the offence punishable under Section 397 IPC for committing the robbery at knife point. He has been sentenced to undergo RI for 7 years and to pay a fine of Rs. 500 in default to undergo RI for six months.

(2.) This appeal has been preferred by him challenging his conviction and the sentence awarded to him for committing the offence punishable under Section 397 IPC.

(3.) In brief the prosecution case as narrated in the complaint Ex.PW-3/A is that on 4th July, 2000 the complainant Sh. Shyam Sunder Gupta (PW-3) along with his friend Martin (PW-4) was travelling in bus route no.729. He was carrying Rs. 8,000/- in his pocket.