KAMALJEET Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition arises out of the judgment of learned Sessions Judge, Solan, dated 30.3.2002, whereby conviction of the petitioner Kamaljeet Singh, hereinafter referred to as "the accused", for an offence punishable under Section 392 of the Indian Penal Code was maintained, in an appeal.

(2.) Dissatisfied, the accused has approached this court under its revisional jurisdiction.

(3.) Brief facts of the case are: On 20.11.2000, Raj Kumar (PW -9) was travelling in his car (Maruti Zen) NO. PB -10AK -0530 from Ludhiana to Patta in the District Solan, Himachal Pradesh. He was accompanied by Ratish Kumar Sharma (PW -10), Rupesh Sharma and Dharam Pal along with his mother -in -law. The vehicle at the relevant time was being driven by Raj Kumar. When the vehicle reached Sarsa Khud near Nalagarh at about 8.20 in the late evening, suddenly some person threw a bicycle in the mid of the road. Raj Kumar stopped his car. Some persons with muffied faces appeared. One of them brandished his pistol and asked Raj Kumar to hand over the vehicle to him. The person who was holding the pistol in his hand drove away the car along with his companions. Raj Kumar reached Derowala Police Barrier and lodged a report of Dacoity at that place.