SAT PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant, alongwith Virender and Ram Lakhan, was tried for committing offences punishable under Section 412 IPC on the allegations that they had dishonestly retained stolen property i.e. Eicher Tractor and its parts belonging to Inder Pal, knowing fully well that the same had been transferred by commission of dacoity.

(2.) The case of the prosecution has been reproduced by the trial Court in para No. 2 of the impugned judgment of conviction, which reads as under:-

(3.) In support of its case, the prosecution had examined eight witnesses. The plea of the appellant was of denial. However, he did not lead any evidence in his defence. The trial Court believed the prosecution case against the appellant and convicted and sentenced him, as mentioned above.