SUSHMA BANSAL Vs. STATE (UT CHANDIGARH)

JUDGEMENT

(1.) Accused Sushma Bansal has challenged the conviction and sentence recorded by the trial Court under Sections 328 and 379 IPC.

(2.) It is the case of the prosecution that on 10.9.2008 at about 8.00 P.M., accused administered stupefying substance to PW1 Anil Kumar who gave a lift to her on his scooter and robbed him of wrist watch, mobile phone, gold kara and a sum of Rs. 9200/-.

(3.) PW1 Anil Kumar has set the law in motion by lodging F.I.R. on 28.9.2008. He deposed that on 10.9.2008 at about 8.00 P.M. when he reached the light point at Sector 36-37, Chandigarh by his scooter after paying visit to his father at Sector 25, Chandigarh, the accused stopped his scooter and asked for lift upto Sector 36, Chandigarh. PW1 gave lift to her. In front of the market at Sector 36, Chandigarh, the accused asked for a cold drink as she was feeling thirsty. PW1 purchased cold drink from the market and gave to the accused. In the meantime PW1 received a phone call and was busy in attending the said call. PW1 consumed cold drink in a glass offered to him, whereas accused consumed the remaining cold drink in the bottle. Thereafter they proceeded to Sector 36, Chandigarh. He felt giddiness and, therefore, he parked the scooter in the parking slot and became unconscious. When he regained consciousness he found himself admitted in PGI, Chandigarh. His gold kara, wrist watch make sonata, cash of Rs. 9200/- and mobile phone of Nokia make were stolen by the accused after administering stupefying substance in cold drink.