RAMA YADAV Vs. STATE

JUDGEMENT

(1.) The appellant was apprehended and arrested during the day on 28.09.2000 in the area of Shankar road within the jurisdiction of Police Station Rajender Nagar and pursuant to the report (charge sheet) under section 173 of the Code of Criminal Procedure, 1973 (Cr.P.C.), submitted upon conclusion of investigation into first information report (FIR) No.318/2000 of Police Station Rajender Nagar, was brought to trial in sessions case No.158/2001 in the court of additional sessions judge. The trial held against him was on the charge for the offences under sections 392, 397 and 411 read with section 34 of Indian Penal Code, 1860 (IPC), the gravamen whereof was that in furtherance of the common intention with his associates , that included one Ajit Singh (proclaimed offender), he had committed robbery against the first informant Ram Chander Paswan (PW-1) at about 11:30 a.m. on 28.09.2000, the said Ram Chander Paswan (PW-1) having been relieved at the pointing out of a knife and under fear of death, of Rs.8,000/-., such weapon (knife) having been used by the said associate Ajit Singh (PO). The trial culminated in judgment dated 24.10.2002 whereby the appellant was held guilty and convicted for offence under section 392 IPC. By order on sentence passed on 26.10.2002, punishment in the form of rigorous imprisonment for three years with fine of Rs.1,000/- was imposed against the appellant.

(2.) Aggrieved by the above mentioned judgment and order on sentence, the present appeal was filed in November, 2002. The sentence was suspended and the appellant released on bail pending hearing on the appeal, by order dated 14.02.2003. The turn of the appeal for consideration has come up sixteen long years thereafter.

(3.) At the hearing, the appellant present in person through his counsel submitted that he does not challenge the above mentioned judgment to the extent thereby he has been found guilty and convicted for the offence of robbery under section 392 IPC, he pressing the appeal only to seek mercy in the matter of sentence submitting that he has had clean antecedents, there being no other conviction recorded against him nor has he indulged in any crime after he came to be involved in the present case.