MAHENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This criminal appeal by accused Mahendra Singh has been filed against the judgment and order-dated 17.3.1981 passed by Sri Daya Shankar, the then Additional Sessions Judge, Shahjahanpur whereby he convicted him under Section 394 read with Section 397 of the Penal Code and sentenced him to undergo rigorous imprisonment for a period of ten years.

(2.) In brief, the prosecution case was as under.

(3.) P.W.1 Jag Pal Singh, son of late Chheda Singh, a resident of village Raghuala, P.S. Nigohi, is informant. Late Chheda Singh did business of sale and purchase of food grains and his son Jag Pal Singh used to assist him in the business. Both father and son used to visit nearby villages, including Suheli in connection with purchase of food-grains. They visited village Inta Rora also where the appellant resided in connection with the business and as such, the accused was well known to Jag Pal Singh for the last several years.