PRITAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the instant revision is to the concurrent findings recorded by the Courts below resulting in conviction of the petitioner under Sections 356 and 379 of the Indian Penal Code (IPC). The learned trial Court awarded him the sentence to undergo rigorous imprisonment for a period of 6 months under Section 356 IPC and to pay a fine of Rs. 100/-, in default to further undergo simple imprisonment for 7 days and similar sentence was awarded to the petitioner under Section 379 IPC. The learned Appellate Court also affirmed the sentence awarded by the trial Court.

(2.) The facts of the case, briefly stated, are that on 06.07.2009 complainant-Subhash Chand S/o Ram Narain had withdrawn an amount of Rs. 13,000/- from State Bank of India towards the pension of his mother. He was going towards the bus stand for payment of Rs. 10,000/- to someone. In the meantime, a young person, namely; the petitioner came there and snatched the bag carrying Rs. 3000/-. The complainant raised an alarm and chased the petitioner. The petitioner was apprehended at some distance with the help of general public. The members of the public thrashed the petitioner who was ultimately handed over to the police along with the cash amount of Rs. 3000/-.

(3.) The complainant as PW-2 testified the above story in the witness-box. He stated that packet of Rs. 10,000/- was kept by him separately and the amount of Rs. 3000/- was lying in the bag which he was carrying. When he was making payment of fare to the tempo owner that an unknown person snatched his bag and ran away. PW2 then chased the petitioner by shouting "CHOR CHOR" and the petitioner had fallen after some distance. The police officer who was present near bus stand gate, also reached there. PW-2 was supported by PW-4 Murti Devi his mother. This story was also corroborated by ASI Ajit Singh PW-1 before whom the petitioner and also the cash amount were produced.