SHRAVAN DASHRATH DATRANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant aggrieved by the Judgment and Order dated 12-12-1983, passed by the Additional Sessions Judge, Greater Bombay, in Sessions Case No. 389 of 1982, convicting and sentencing him to undergo a separate sentence of seven years R. I. under both sections 392 r/w 397 r/w 34 I. P. C. and 394 I. P. C. Sentences to run concurrently has come up in appeal before us.

(2.) BRIEFLY stated the prosecution case runs as under :-

(3.) THE investigation in the case was conducted by Sub-Inspector Balkrishna Mahadeo Babar in the usual manner. During the course of the same co-accused Abdul Salam Yusuf Jaitapkar was arrested. On seeing him the complainant identified him as the third accused in the case. During the course of the investigation the watch belonging to the complainant was also recovered. It was shown to the complainant. He identified it during the trial. After completing the investigation the charge sheet was submitted against the appellant and Ashok Tukaram Salve on 12-7-1982.