THE STATE OF MADHYA PRADESH Vs. FAHEEM KHAN

JUDGEMENT

(1.) Through this appeal appellant/State of M.P. has assailed the judgment dated 08.01.2014, passed by learned Addl.Sessions Judge, Bhopal in Sessions Trial No. 588/12, whereby respondent (hereinafter referred to as "the accused") was acquitted from the charge of offence punishable under Section 392 of the IPC.

(2.) The allegation against the accused is that on 02.01.11 at about 1.15 PM, when complainant Anita Jain was going to the clinic of Dr.Praveen Jain for check up of her daughter Nupur Jain, it is alleged that at that time, a man came from behind on a motorcycle and snatched the golden chain of complainant from her neck. The incident was said to have been seen by daughter of complainant Nupur Jain. FIR Ex.P/1 was lodged by complainant Anita Jain. After recording the statements of prosecution witnesses and completing the investigation, the police charge sheeted the accused.

(3.) The accused abjured the guilt hence he was put to trial.