NACHHATTAR SINGHCHANNU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present appeal under Sec. 382 of Code of Criminal Procedure, 1908, appellant has prayed for setting aside the judgment dtd. 8/12/2018 passed by the Court of Ld. Sessions Judge, Bathinda in FIR No. 35 dtd. 12/2/2016 u/s 379-B and 411 read with Sec. 34 of IPC at P.S. Kotwali, Bathinda whereby appellant has been convicted u/s 379-B and 411 of IPC and sentenced as below:- <FRM>JUDGEMENT_89_LAWS(P&H)5_2023_1.html</FRM>

(2.) Brief facts of the case are that on the basis of a complaint of snatching of mobile phone and other articles by one Rahul Kumar, FIR No. 35 dtd. 12/2/2016 u/s 379-B and 411 read with Sec. 34 of IPC was registered at P.S. Kotwali, Bathinda. During the course of investigation, accused persons were arrested and after the completion of all other necessary formalities, challan against the accused persons was presented in the Court of Chief Judicial Magistrate, Bathinda, who committed it to the Court of Sessions vide order dtd. 19/5/2017. Session Court vide judgment dtd. 8/12/2018 held appellant guilty u/s 379-B and 411 of IPC and he was ordered to be sentenced as aforesaid.

(3.) By way of present appeal, it is judgment dtd. 8/12/2018 which has been impugned.