RAJAN SHRINIVAS JATAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD advocate Mr. K. M. Sangani for the petitioner and learned APP Mr. Galaria for the State/respondents.

(2.) THIS appeal is filed against the conviction of the accused/appellant who was accused no. 3 in the trial court and who was convicted for the offences under section 452 r/w section 34 of the Indian Penal code and was sentenced to suffer rigorous imprisonment given in the sentence dated 10.10. 1996. of the Additional Sessions Judge, Greater Mumbai (K. U. Chandiwal ).

(3.) THE complainant gave description of the miscreants and also of the ornaments and or cash lost. After miscreants leaving, the complainant's son called his friend to open the door.