PANKAJ KUMAR AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused were convicted under Section 148 and 396 IPC.

(2.) The brief case of the prosecution is that on 26.2.2005, PW6 Parveen Kumar, PW7 Shashi Bhushan, PW8 Ravi Kumar, PW15 Bharat Bhushan and PW19 Mukesh Kumar were travelling in the superfast train running from Amritsar to Delhi. At about 6.00 a.m., about 7 rustic people who were armed with pistols and deadly weapons like chhura and knives entered into the bogies of the train where the above witnesses were sitting. After the train left Doraha railway station, they started attacking and robbing the passengers. PW6 Parveen Kumar was attacked and a sum of Rs. 200/- was robbed from his possession. PW6 Parveen Kumar observed some accused calling the name of co-accused as Parmod Kumar and Ram Kumar. PW6 identified not only those two accused, namely, Parmod Kumar and Ram Kumar, but also the other accused during the course of trial. PW7 Shashi Bhushan deposed that a sum of Rs. 400/- and a mobile set were robbed from him. He identified accused Suraj Kumar as the person named by one of the co-accused. He also identified all the other accused facing the charges during the course of trial.

(3.) PW8 Ravi Kumar deposed that a sum of Rs. 350/- and a mobile phone were robbed from him. He also identified all the accused as the persons who committed robbery and murder of one of the co-passengers.