SATISH KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Satish Kumar, Inder Pal and Mohit @ Netra Pal were convicted and sentenced by the trial Court as detailed below:- <FRM>JUDGEMENT_703_LAWS(P&H)7_2015_1.html</FRM>

(2.) Aggrieved by the above judgment of conviction and sentence passed by the trial Court, accused Satish Kumar and Inder Pal have preferred CRA-S-103-SB of 2011 while accused Mohit @ Netra Pal @ Bhura has preferred separate appeal in CRA-S-482-SB of 2011.

(3.) PW1 Manoj Kumar was running a jewellery shop in the name of Om Jewellery Palace. PW11 Shamu @ Sheikh Rohullaha was serving in the said shop. PW1 Manoj Kumar and PW11 Shamu @ Sheikh Rohullaha have deposed in one voice that on 27.5.2006 at about 11.30 A.M. two boys of young age came and asked for a gold chain. Another young boy with a red colour bag hanging on his shoulder, came thereafter and asked for a gents ring. After seeing the chain and ring, one of the two boys rang up some one from his mobile and asked him to come and choose the chain. Within two minutes, two more boys arrived to the shop. They pointed out country made pistol on PW1 and PW11 and threatened them not to raise alarm. They were paraded into the strong room. All the accused thereafter looted the gold jewellery, silver ornaments and diamond articles kept in the show case and window of the shop. They deposed that accused Amit, Inder Pal and Mohit who were present in the Court, came to their shop and looked at the articles before committing dacoity. It was accused Satish Kumar who pointed out the pistol at the throat of PW1 and PW11.