MUKESH KUMAR Vs. STATE OF UNION TERRITORY

JUDGEMENT

(1.) THIS revision is directed by Mukesh Kumar accused against the judgment dated 24.7.2001 passed by Additional Sessions Judge, Chandigarh, whereby his appeal was dismissed and the judgment and order dated 10.1.2000 passed by the Judicial Magistrate Ist Class, Chandigarh, vide which he and his co-accused were found guilty and convicted under Section 411, IPC, and sentenced to undergo R.I. for one year each was upheld.

(2.) BRIEFLY stated the facts are that the petitioner along with his co-accused Surinder Kumar on 21.4.1992 at Booth No. 106, Sector 19-C, Chandigarh had dishonestly kept in their possession motor cycle make Yamha bearing registration No. CHP 5849 belonging to Anil Kumar and another motor cycle make Bullet bearing registration No. CHP-3077 belonging to one Rajnish Gandhi knowing or having reasons to believe the same to be stolen property. The petitioner and his co-accused were arrested. After completion of the investigation, challan was put up in the Court.

(3.) THE prosecution adduced its evidence. After conclusion of the evidence, the petitioner and his co-accused were found guilty and convicted under Section 411, IPC, and sentenced as stated above vide judgment and order dated 10.1.2000.