CHHATHU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant Chhathu Yadav has been convicted under Section 394 of the of the Indian Penal Code to undergo R.I. for 10 years by the 5th Additional Sessions Judge, Bhagalpur in Sessions Trial No. 152 of 1987.

(2.) THE prosecution case as disclosed in the First Information Report is that Shankar Lal Santhalia along with his brother, son and uncle were at the petrol pump known as Durga Service Station. At about 7 P.M. they were doing the accounts work in the cabin of the petrol pump when three persons entered the cabin and demanded the cash box. One of them snatched the cash box. The son of the informant resisted and snatched back the cash box which led to scuffle between the miscreants who were entered the cabin and the informant's son. In the meantime, the miscreant who was standing outside the cabin fired which hit the Godrej cupboard. It is also alleged that the informant injured his little finger when the second shot was fired. The informant and his family members were successful in locking one of the miscreants in the cabin. In the meantime, several persons gathered at the petrol pump and the police also arrived immediately at the place of occurrence. The person arrested by the informant and others disclosed his name as Chhathu Yadav. He was arrested immediately by the police party.