VIKRAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED -Revisionist has invoked the revisional jurisdiction of this Court assailing the order dated 26.3.2011 passed by the Chief Judicial Magistrate, Jind as well as order dated 16.9.2011 passed by the Sessions Judge, Jind whereby accused -revisionist has been held guilty for the offence under Section 379 IPC and was sentenced to undergo rigorous imprisonment for 3 years and to pay a fine of Rs. 500/ - and in default of payment of fine to further undergo simple imprisonment for one month.

(2.) BRIEF facts of this case are that on 21.06.2006 Mehar Singh Criminal complainant filed an application before the police alleging that he was working as conductor in Haryana Roadways, Jind Depot and was performing the duties on the bus en route from Jind to Haridwar and back. On 21.06.2006 after finishing his duty and depositing cash, he was returning on by rickshaw. At about 8.15 pm, when he reached in front of his house and was giving fare to the rickshaw -puller, the accused petitioner came from behind and snatched his bag and ran away. On his raising hue and cry, Ravinder, who was standing near his house chased the accused -petitioner and captured him. The accused -petitioner alongwith stolen property was handed over to the police. Statements of the witnesses were recorded. After completion of the investigation, challan was presented against the accused in the Court.

(3.) THE learned Magistrate after hearing both the parties and after going through the records held the accused -petitioner guilty and convicted him under section 379 IPC. Not satisfied with the said judgment, the petitioner preferred an appeal before the learned Sessions Judge, which was dismissed vide order dated 16.09.2011.