KHUSHVANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal coming on for orders this day, heard with the consent of parties and the court passed the following:

(2.) As per the prosecution case, on 26/8/2021 at about 10.30 pm complainant Brijgopal Yadav went to Binnu Badoriya's Pan shop to have some tobacco. At that time, appellant reached the spot, he pointed knife in the neck of the complainant and snatched away seven grams golden chain worth Rs.20,000.00 from the complainant. This incident was witnessed by Binnu Badoriya and Bablu Mechanic. Thereafter, the FIR was lodged against by complainant.

(3.) The police after following the due procedure, prepared the spot map, recorded the statements of the witnesses, seized the articles, arrested the accused person and after due investigation filed the charge-sheet under Sec. 392 of IPC. The matter was committed to the Court of Sessions where upon the charges were framed under Ss. 392/397 of IPC. The appellant abjured his guilt and took a plea that he has been falsely implicated and prayed for trial.