PRASAD BEHERA Vs. STATE OF U P

JUDGEMENT

(1.) Conviction under Section 412 I.P.C. and sentence to undergo R.I. for ten years is the grievance of the appellant who is on bail.

(2.) So far as appellant is concerned, prosecution case is that he was in possession of a tape- recorder which was identified to be stolen property in a dacoity committed on 17-4-1983.

(3.) Appellant denied the recovery and pleaded not guilty.