MURLI Vs. STATE OF M P

JUDGEMENT

(1.) This judgment shall also govern the disposal of Cr. Appeal No. 249183 (Madhav v. State of M.P.), which also arises from the judgment dated 19-5-1983 delivered by the Turd A.S.J. Indore in S.T .No. 44/83.

(2.) According to the prosecution at about 8.15 p.m. on 8-7-1981, on the Vespa Scooter driven by Shabbir, who is dead, the appellants had reached near the partnership shop of Vijay Agrawal (P.W. 10) situate at Khatipura, Indore. Then they entered the shop. Subhash Suhash Ashok (P.W.1) Dilipkumar (P.W.9) and Gowardhan (P.W.13) who were the employees in the shop were also present. They robbed Vijay Agrawal (P.W.10) of Rs. 7,010/-and his Seiko watch. They also robbed Suhash (P.W.1) and Dilipkumar (P.W.9) of Titus and Ricko watches. They also removed ligarater packets from the shop. In committing robbery, the appellant Madhav made use of knife and the other appellant made use of Pistol. The miscreants also robbed Suhash (P.W.1). Vijay Agrawal (P.W.1O) and Dilip kumar (P.W.9) of the money they had in their pockets. Vijay Agrawal (P.W.1O) immediately reported the occurrence to the Police.

(3.) A crime was registered (vide Ex.P.14) and investigation was set afoot.