SRIYANSH KNITTERS LIMITED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal by M/s. Sriyansh Knitters against judgment dated 14.7.1993 of the Court of Additional Sessions Judge, Ludhiana, whereby accused Ajit Pal Singh had been acquitted but it was directed that since Bhushan Kumar complainant had not supported the prosecution case regarding recovery from the scooter driven by accused Ajit Pal Singh, therefore, the amount of Rs. 1 lac stated to be recovered be confiscated to the State and deposited in the Government Treasury.

(2.) IN this case, FIR had been registered on the statement of Bhushan Kumar that he was an employee of M/s. Sriyansh Knitters i.e., the present appellant. That on 3.10.1989, he had gone to Punjab National Bank, Industrial Area Branch, Ludhiana at about 2.00 PM and had withdrawn a sum of Rs. 1 lac from the bank. That he had put that amount in the dicky of the scooter but on the way, he was waylaid by four persons and the scooter which contained the cash and some documents had been snatched from him.

(3.) BALDEV Singh accused had expired before he could go to the trial, whereas Ajit Pal Singh was challaned for offence under Section 397 IPC. The material witnesses did not support the prosecution case and, therefore, Ajit Pal Singh was acquitted.