VILAS LAXMAN SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE have, with the assistance of Mr.Misra, the learned Advocate appearing for the Accused, gone through the evidence on record and we find that the present appeals are devoid of merit and the same deserves to de dismissed.

(2.) THIS is a case where Accused No.1 has been caught red handed in the act of committing robbery in respect of a wrist watch from the left hand wrist of P.W.3 Haresh Arunchandra Doshi. The incident has taken place while Doshi. The incident has taken place while Doshi was returning home after having dinner at the house of his friend P.W.2 Piyush Jasbhai Patel. Accused No.1, armed with a knife, accosted Haresh. Accused No.2 held him form his back, whereas Accused No.1 removed the wrist watch at the point of knife. Accused No.1 handed over the watch to Accused No.2 and Accused No.2 made good his escape. Haresh, however, has pursued accused No.1 shouting 'chor chor'. Hearing the shouts of Haresh, P.W.4 Bharat Bhailal Parekh, a resident of the neighbouring building, came on the road and accosted Accused No.1 Haresh also accosted Accused No.1 after he was detained by Bharat. The mob, which gathered, assaulted Accused No.1 Haresh and Bharat took Accused No.1 to the Matuga Police Station, where Haresh's complaint (Exhibit - 10) was recorded. Accused No.1, thereafter, took the police officer P.W.8 Maruti Ganpat Sapkal and searched Accused No.2. After Accused No.2 was apprehended wrist watch belonging to Haresh was recovered from his person. Accused No.2 was, thereafter, arrested.