STATE OF MP Vs. DELAN SINGH

JUDGEMENT

(1.) THE appellant/State has preferred this appeal against the judgment dated 1.7.1996, passed by Chief Judicial Magistrate, Narsinghpur in Criminal Case No.1371/1993, by which the respondent was acquitted from the charge for offence punishable under Section 392 of I.P.C.

(2.) THE prosecution story in short is that, on 21.3.1993 at about 4.50 p.m the complainant Pera Bai (P.W.1) was coming back from the market to her house situated at Village Sarsala. Near Geheranala the respondent Delan Singh met her. He gave a threat with help of an axe and directed her to drop her ornament "Chhuta". The respondent also snatched the bangles from her right hand. On her shouting witnesses Milap (P.W.2) and Lakhpat came to the spot. They saw the respondent who was running from the spot. The complainant informed about the incident to her daughter-in-law in the evening and on the next day she informed the entire story to her husband. Since her son was not present in the house therefore, report was lodged on the next day. Nothing was seized from the respondent. However, after due investigation Police has filed a charge sheet before the Chief Judicial Magistrate, Narsinghpur.

(3.) I have heard the learned counsel for the parties.