STATE Vs. JAGRUP SINGH AND ANR.

JUDGEMENT

(1.) JAGRUP , Deva and Shera were committed to the Court of Session for trial under Section 392, Indian. Penal Code by the Court of Judicial Magistrate, 1st Class, Sunam on 4th August 1965.

(2.) ACCORDING to the prosecution, one Ram Nath was returning from Lehra Mandi for going to his village Ghoranab. He had with him a gold Kantha placed in a bag. Jagrup and Deva engaged Ram Nath in conversation and were later joined by the third accused Shera. While Ram Nath had gone to drink water, Jagrup picked up the bag and when Ram Nath asked him to return it, he was inflicted injuries by the accused persons. Holding that there was a prime facie case of robbery against the three accused persons, the Committing Magistrate made an order for its trial by the Court of Session, Sangrur.

(3.) UNDER Sub -section (1) of Section 347 of the Code of Criminal Procedure: