ARUN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, as made on 4/1/2021, by the learned Sessions Judge, Hoshiarpur, upon Sessions Case No. 20 of 6/8/2019. Through the verdict (supra), the learned trial Judge concerned, proceeded to record a verdict of conviction against the accused qua a charge a charge drawn against him, for offences punishable under Ss. 379-B, and, under Sec. 411 of the IPC. Moreover, through a separate sentencing order, drawn on 4/1/2021, the learned trial Court, proceeded to, in the hereinafter extracted manner, impose, upon the convict-accused, the sentence(s) of imprisonment, and, also sentences of fine.

(2.) The genesis of the prosecution case becomes encapsulated in the appeal FIR, to which Ex. PL is assigned, whereins narrations are carried, that complainant Nisha Devi, gave a statement to SI Surinder Singh, on 30. 4.2019, that she is a private teacher in Arya Kanya Pathshala village Jaijon. On 30/4/2019, at about 2.15 P.M., she was returning to her villge Mehdood, after attending school, and, when she reached at Baddowal turning of village Lasara, a motorcycle bearing No. HP-80-0745 driven by a Hindu gentleman came from behind. The said boy brought his motorcycle near the complainant, and, snatched her purse containing cash of Rs.150.00, mobile phone make i-phone 4S having sim No. 94636-27374, Aadhar card, and, voter card.

(3.) Complainant went to her house, and, disclosed the incident as well as registration number of motorcycle to her brother Rakesh Kumar, who thereafter verified the registration number of the said motorcycle, and, came to know that the aforesaid motorcycle is owned by Arun Kumar son of Onkar Singh, resident of Kathar Beet, Tehsil Haroli, District Una, Himachal Pradesh. She stated that she can identify the said boy.