MUNNA Vs. STATE

JUDGEMENT

(1.) This revision is directed against order dt./- 15-2-1982 recorded by Sri M. P. Mathur, learned Sessions Judge, Meerut who dismissed Criminal Appeal No.8 of 1982 and affirmed the conviction of revisionist under S.392 of I.P.C. and sentence of one year rigorous imprisonment as recorded by learned Judicial Magistrate 1st Class, Meerut on 23-1- 1982 in Criminal Case No. 617 of 1980.

(2.) Revisionist Munna is son of Khairati, resident of Mitanandpur, Police Station Kithaur, District Meerut.

(3.) Prosecution story briefly stated was that on 6-1-1980, at about 11.00 a.m., informant Behari (P.W. 1)-had gone to his sugarcane field to cut the sugarcane along with his minor son Pappu (P. W.) aged about 11 years and Pyare (P.W. 3). He left the buffalo cart near the junction of the way leading to village Mitanandpur and Fatehpur in custody of the child, namely Pappu. It was at about 11.00 a.m. that the revisionist along with his associates reached there and threatened Pappu and carried the buffalo cart to his village. On return, Pappu informed his father about this robbery. Behari and Pappu went to the village of revisionist but could not trace out the buffalo or the cart.