BHIM SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Bhim Singh @ Bheela @ Bhima, Satish Kumar, Randhir Singh @ Ranga and Amandeep @ Nanga have challenged the conviction and sentence passed by the trial Court under Sections 394 and 397 IPC read with Section 34 IPC, Section 25 of the Arms Act and Section 141 of the Railways Act, 1989.

(2.) IT is the case of the prosecution that all the four accused having boarded the train at Karnal railway station on 06.05.2009, picked up a quarrel with some passengers and later on attacked PW1 -Surender Mann with a knife and committed robbery of sum of Rs.5000/ -.

(3.) PW 4 -Head Constable Raj Kumar has stated that on 11.05.2009, accused Satish Kumar and Bhim Singh were subjected to interrogation by the Investigating Officer. Accused Satish Kumar suffered disclosure statement. On the basis of the admissible portion in his disclosure statement, currency notes worth Rs.2,300/ - were recovered, although from the said amount only a sum of Rs.2000/ - pertained to the present case. A sharp edged knife (ustra) was also recovered at the instance of accused Satish Kumar. He also deposed that accused Bhim Singh @ Bheela @ Bhima also suffered disclosure statement, based on which, a sum of Rs.2300/ - was recovered at his instance.