TILAK RAJ Vs. STATE

JUDGEMENT

(1.) MS . Sudesh Guglani PW-1 is the complainant. On 1.8.1993 at about 8.30 PM, she had gone for some purchases accompanied by her daughter Shalini. On her return, she was chased by the accused who snatched her chain. After snatching the chain, the accused ran away. PW-1 raised a cry. Avtar Singh PW-2 and Gurminder Singh PW-3, neighbours in the vicinity heard her cries and managed to apprehend the culprit i.e. the accused. Chain was recovered from him; it was identified by PW-1 as her robbed ornament.

(2.) STATEMENT Ex.PW-1/B of PW-1 was recorded pursuant to which the present FIR Ex.PW-4/A was registered under Section 379/356 of the IPC by HC Krishna Singh PW-4. Avtar Singh has been examined as PW-2. He had chased the accused and overpowered him. The chain was recovered from his right hand. Gurminder Singh has been examined as PW-3; he has also corroborated the aforestated version of PW-2.

(3.) THIS judgment of the trial court was assailed before the Additional Sessions Judge who vide judgment dated 2.4.2002 had dismissed the appeal. No modification was made in the sentence awarded.