LAWS(ALL)-2015-2-309

VEERPAL SINGH Vs. STATE OF U P

Decided On February 24, 2015
VEERPAL SINGH Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) HEARD Sri Rajul Bhargava, learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) THE informant alleged that he was the Area Head Operation of Mannapuram Finance Company Ltd., which provides financial facility against gold ornaments; on 22.08.2013, at about 01:30 P.M., two youths entered the cabin of the Branch Head of the Branch concerned; two of their cohorts after having picked up a brawl with the security guard of the company, gained entry into the cabin wherein all of them at pistol point are alleged to have beaten the Branch Head, tied his hands and that of the guard, obtained the keys of the strong room and the locker after extending life threat, fed the security code of the strong room and succeeded in taking away 530 packets of gold ornaments and cash of Rs.1,28,000/ -.

(3.) ON 28.08.2013 at 11:05 A.M, 105 packets of gold ornaments allegedly recovered from co -accused Shailendra Kumar Jaat; 85 packets of gold ornaments from co -accused Neeraj Jaat, 80 packets from Vijay Pal Singh Jaat and 80 packets gold ornaments from Rahul Jaat and a Santro Car (Registration No. HR29 Q 1780. All gold ornaments recovered were embossed with a monogram of Mannapuram Finance Company Ltd. On the same day, statement of co -accused Shailendra Kumar Jaat was recorded, in which he named applicant as possessing 180 packets of looted gold ornaments. Thereafter, on 01.09.2013 at about 11:40 A.M, police party made a recovery of 104 packets of gold ornaments along with one Carbine with magazine and 8 live cartridges from the applicant Veera Pal Singh with a stolen Pulsar motorcycle (Chassis No. MDZDHDHTCA 01007).