SUKHBIR KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner impugns judgment dated 03.12.2018 whereby the appeal of the petitioner impugning order on conviction dated 03.12.2018 was dismissed.

(2.) Petitioner was convicted of an offence under Sec. 394 read with Sec. 34 Penal Code and sentenced by the Trial Court to undergo three years rigorous imprisonment. The Appellate Court reduced the sentence to two years rigorous imprisonment.

(3.) The case of the prosecution is that the complainant along with her sons had gone to Kalkaji temple and there was heavy rush on account of the festival of Navratri. At around 5 AM when she was offering prayers at the counter on Mandir Parikarma, one person standing on her right side with a jerk removed her gold ear ring from the right ear and handed over the same to his associate. The associate fled away from the spot.