PREM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Criminal Revision has been directed against the judgment and order date 11/12.11.1991 passed by the learned Sub Divisional Judicial Magistrate, Bahadurgarh holding the petitioner guilty of an offence under Section 411 IPC and sentencing him to undergo RI for two years and to pay a fine of Rs. 2,000/-, in default whereof to further undergo RI for six months as well as against the judgment dated 1.4.1992 passed by the learned Additional Sessions Judge, Rohtak whereby petitioner's appeal against the aforementioned judgment and order was dismissed.

(2.) AS per the prosecution case, in the intervening night of 12/13.2.1986, a Fiat car bearing No. HRY-614 belonging to one Ramesh Kumar, while it was parked in the lane of Aggarwal Colony, Bahadurgarh, in front of the house of Shambhu Dayal-father of Ramesh Kumar, was stolen. The said Shambhu Dayal made a written complaint on 13.2.1986, which led to registration of the FIR on 23.4.1986. The aforesaid car bearing a fictitious No. HYO-6342 was recovered from the petitioner (Prem Chand) at New Delhi by the officers of the Delhi Police. It was taken into possession under Section 102 Cr.P.C. as a suspected stolen property; Bahadurgarh police was informed which in turn arrested the petitioner along with his co-accused Sri Om. Both were thereafter sent to face trial and were charged under Sections 379/411 IPC.

(3.) THE petitioners's appeal also having been dismissed, he approached this Court through this revision petition which was admitted on 10.4.1992 and while suspending the sentence, he was directed to be released on bail.