HARDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The challenge in appeal here is to the conviction of the appellant Hardev Singh for an offence under section 392 of the Indian Penal Code and the sentence of four years rigorous imprisonment and a fine of Rs 200/- imposed in respect thereof.

(2.) The appellant Hardev Singh was one of the four persons sent up for, trial, on the allegation that on the night intervening January 3 and 4, 1982, they had signaled the truck PUL3425 to stop and then on the point of a gun snatched a purse and a wrist watch of Charanjit Lal, the driver of the said truck. According to the prosecution, Pritam Singh, accused who was in police uniform had signaled the truck to stop while Harbans Singh, the other co-accused, who was armed with a pistol and the appellant Hardev Singh with a.12 bore double-barrelled gun had pointed their weapons a Charanji Lal. The fourth person Involved in this incident being Balbir Singh.

(3.) It has come on record that neither of the accused was known to any of the prosecution witnesses in this case. As against Harbans Singh, Balbir Singh and Pritam Singh there is evidence of some recoveries said to have been made from them as a consequence of disclosure statements to connect them with the offence alleged. Neither of them has, however filed any appeal to challenge their conviction and this material need not there fore, be considered here.