PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, as made on 17/9/2019, by the learned Additional Sessions Judge, Jalandhar, upon Sessions Case No. CS 345/2018. Through the verdict (supra), the learned trial Judge concerned, convicted the accused for a charge drawn against him, for the offences punishable under Sec. 379-B, and, under Sec. 411 of the IPC. Moreover, vide a separate sentencing order, drawn on 19/3/2019, the learned trial Court, proceeded to impose the hereinafter extracted sentence(s) of imprisonment, and, also sentences of fine, upon the convict-accused.

(2.) The genesis of the prosecution case becomes encapsulated in the appeal FIR, to which Ex. P-3 is assigned, wherein it is alleged that on 26/6/2018, complainant Sanjanpreet Kaur has moved an application before the police officials of police station Division No. 4, Jalandhar to the effect that on 26/2/2018, she along with her mother-in-law was returning from Bazar to their home on rickshaw. It has further been alleged that when she was alighting from the richshaw, one person came on motorcycle and snatched her purse containing Rs.6000.00 and ATM card. Upon this complaint, the present case was registered. The investigation was initiated. It has been further alleged that the present accused was arrested by the police in case FIR No. 57 dtd. 19/3/2018, under Ss. 379-B, 411 of the Indian Penal Code, registered at Police Station Division No. 4, Jalandhar and during interrogation, the accused Pardeep Singh has suffered the disclosure statement with regard to commission of offence in the present case and has got recovered Rs.150.00 out of the snatched currency notes in pursuance of his confessional/disclosure statement from the PUDA building, situated in front of Punjab Kesri Newspaper, which were taken into police possession vide separate recovery memo. Thereafter, after completion of investigation and after presentation of challan, the present accused was put to trial for the aforesaid offences under Sec. 379-B, 411 of the Indian Penal Code.

(3.) After completing the investigations into the petition FIR, the investigating officer concerned, proceeded to institute a report under Sec. 173 of the Cr.P.C., before the learned trial Court concerned.