SUNDER Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard.

(2.) The applicant was arrested on 28-8-2009 in connection with Crime No. 25/2009 registered at P.S. Mohangarh, Distt. Tikamgarh, initially, in respect of the offence punishable under Section 392 of the IPC.

(3.) Allegations against the applicant, in short, are that on 28-8-2009 at 9 a.m., he and his brother Sunder were conjointly involved in a robbery, in the course of which, after putting complainant Rambihari under a fear of death by placing a katta on his chest, they had relieved him of a cash amount of Rs. 7,000/-and a gold chain.