STATE OF GUJARAT Vs. SHAIKH RAFIQ ABU

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant � original complainant, State of Gujarat under Section 378 Cr. P.C., against the Judgment and order dated 20.8.1996 rendered by the learned Additional Sessions Judge, Junagadh, in Sessions Case No.83 of 1994. The said case was registered against the present respondent original accused for the offence under Sections 392 and 397 of the Indian Penal Code.

(2.) ACCORDING to the prosecution case, on 21.1.1992 the complainant went to godown of gas cylinders, where he was working as cashier, and collected cash amount of Rs.22,571/- from the delivery-men and kept the cash amount in one bag. Thereafter, the complainant went to the road for engaging rikshaw. When he was standing on the road for rikshaw at that time accused came and snatched the bag by cutting the handle of bag with knife, which he was having, and run-away with the bag. Hence the complaint came to be lodged.

(3.) IN order to bring home the charges against the accused person, prosecution has examined several witnesses and also produced documentary evidence.