KAMAL KANJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has preferred this appeal against the judgment dated 22.5.2012 passed by the Sessions Judge, Dindori in S.T. No. 25/11, whereby the appellant was convicted for the offence punishable under Section 392 of IPC and sentenced for seven years' R.I. with fine of Rs. 3,000/ - and in default of payment of fine one year's R.I. The prosecution's case, in short is that, on 20.1.2011 at about 1:00 p.m. in the noon, the complainant Chhotelal Netam (PW -1) went to the State Bank of India at Dindori. He had withdrawn a sum of Rs. 30,000/ - and kept in a bag. Thereafter, he went to the Collectorate by an auto -rickshaw. When he was coming out from the collectorate, two persons came on the motorcycle and snatched his bag and robbed a sum of Rs. 30,000/ -. During the investigation, the appellant was arrested and a stamp purchased in the name of Chhotelal was found with the appellant and also passbook etc. were seized from the appellant. After due investigation, a charge sheet was filed before the C.J.M. Dindori, who committed the case to the Sessions Court.

(2.) THE appellant abjured his guilt. He did not take any specific plea in the case and no defence evidence was adduced.

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