SANJAY @ SANJU @ KALU Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment dated 23.4.2012 passed by the IIIrd Additional Sessions Judge, Bhopal in ST. No.412/2011 whereby the appellant was convicted for offence punishable under Section 392 of I.P.C and sentenced for 5 years rigorous imprisonment with fine of Rs.1000/-. In default of payment of fine, he was to undergo for one month's simple imprisonment.

(2.) Prosecution's case in short is that on 22.5.2011, at about 7.30 a.m in the morning, the victim Hemlata (PW2) was strolling near Alkapuri Main Gate at Bagsewaniya, Bhopal. An unknown person who was riding on a motorcycle came towards the complainant/victim and snatched her golden chain from her neck. On shouting of the complainant the culprit escaped on the motorcycle towards the main gate of Alkapuri Colony.

(3.) After due investigation a charge sheet was filed before JMFC, Bhopal who committed the case to the Sessions Court Bhopal and ultimately it was transferred to the IIIrd Additional Sessions Judge, Bhopal.