GERMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE six appellants were charged for offences punishable under Sections 450/395/342 of the Indian Penal Code for having committed dacoities in the house of Ajit Singh complainant and Darshan Singh, residents of village Ghumanpura, during the night intervening 8/9.4.1992. Several house-hold articles were taken away at the time of the dacoities. The trial Court relying on the evidence of Ajit Singh, Darshan Singh and Jagir Kaur P.Ws. and the recoveries made at the instance of the accused pursuant to their statements under Section 27 of the Evidence Act, convicted and sentenced them as under :-

(2.) IT is against the aforesaid judgment of the trial Court that the present appeal has been filed.

(3.) MR . Jayender S. Chandail, the learned State counsel has, however, pointed out that as per the admitted facts the accused as well as the prosecution witnesses were all residents of village Ghumanpura and as the names of the accused had figured in the FIR, and no animosity of any kind suggested or proved on record, the possibility of their false implication or their incorrect identification could not arise.