MANOJ SAINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The challenge herein is to the judgment of conviction and the order of sentence passed by the learned Additional Sessions Judge, Narnaul on 09.07.2020 whereby the appellant has been convicted under Section 511 IPC and sentenced to undergo rigorous imprisonment for a period of three years.

(2.) In a nutshell, the case of the prosecution is that when the first informant was going to her mother's place, a boy riding a motorcycle, all of a sudden, came from behind and tried to snatch her handbag, however, in that attempt a string of the bag snapped resulting in felling of the handbag. At that time, a mobile phone of the accused also fell on the ground, which was picked up by the first informant and thereafter, she deposited it with the police. She further stated that the bag contained an amount of Rs. 11,490/-along with certain documents and on raising an alarm, a female neighbour came out.

(3.) On the conclusion of the investigation, the final report was submitted before the Court as required under Section 173 Cr.P.C. while supplying a copy thereof to the appellant. The appellant was charge sheeted for the offence punishable under Section 379-A/511 IPC, to which he pleaded not guilty and claimed trial.