ANIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge is to the judgment passed by the learned Sessions Judge, Kaithal, convicting the appellants under Section 379-A of the Indian Penal Code and sentencing them to undergo rigorous imprisonment for a period of 5 years each and to pay a fine of Rs.25,000/- each, and in case of default of payment of fine, they shall further undergo simple imprisonment for a period of 2 months each.

(2.) As per the case of the prosecution, on 07.06.2018, Joginder Singh victim who appeared as PW1 produced a written complaint Ex.P1 addressed to in-charge of Police Post, Pundri, alleging that when he alighted from bus at Brahmanand Chowk, Pundri, a bag carried by him having an amount of Rs.1,34,750/- (Rs.1,00,000/- in polythene) and Rs.34,750/-(in his purse) both kept in the bag has been snatched by 5 young boys, who had also alighted from the same bus and fled away towards Kaithal road. On raising alarm by first informant, the offenders were chased and one boy Anil was apprehended in the street with the bag. Anil disclosed names of his accomplices who had fled from the spot as Surender, Joginder, Kuldeep alias Manju and Anil alias Leelu.

(3.) The first informant when checked the bag, he found Rs.1,00,000/- in the bag but the purse containing Rs.34,750/-, Aadhar card and some other amount belonging to the first informant was not found there. The first informant can identify the offenders if they are brought before him.