SHANE ALAM @ ASLAM Vs. U T CHANDIGARH

JUDGEMENT

(1.) Appellant-Shane Alam @ Aslam assails judgment dated 19.12.2014 passed by learned Sessions Judge, Chandigarh whereby the appellant has been held guilty of having committed offences punishable under Sections 413 and 473 of IPC and has been sentenced to undergo imprisonment as follows :-

(2.) The case of prosecution, in nutshell, is that complainant Kulbir Singh had gone to Sector 15, Chandigarh in connection with official work on 22.5.2014 at about 5:30 p.m. on government motorcycle bearing registration No. PB65-N-4428 and had parked his motorcycle by the roadside and had duly locked it. However, when he returned back at about 6 p.m. he found his motorcycle missing.

(3.) It is further the case of prosecution that on 9.7.2014, when the police was present at a Naka on T-point, Sector 10-11, Chandigarh, the accused who was riding a motorcycle bearing registration No.CH01-AA-6946, Make Pulsar, colour Black was stopped and who upon being asked to show documents pertaining to the motorcycle in question could not produce any documents. Upon making inquiries and upon comparing the engine and chassis number of the said motorcycle with the engine and chassis number of the stolen motorcycle, it was found that the motorcycle on which the accused was riding was the one which had been stolen from Kulbir Singh and that fake registration number plates had been affixed thereupon. Upon conclusion of investigation challan was filed. Charges were framed against the accused.