LAL MOHAMMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellants under Sec. 374(2) Cr.P.C. against the judgment dtd. 21/7/1992 passed by learned Additional Sessions Judge No.2, Udaipur, in Session Case No.70/1985 by which the learned Judge convicted and sentenced the appellants as under :

(2.) All the sentences were ordered to run concurrently.

(3.) Brief facts of the case are that the on 4/2/1984, Constable Laxmilal presented a written report, given by the complainant Chandra Prakash Agarwal, before the SP, Udaipur. It was alleged in the report that on 2/2/1984, the complainant along with driver and two other persons were going towards Ambasa by a truck bearing No.RRY-2539. On the way, accused-appellants stopped the said truck and assaulted the occupants of the truck and also snatched Rs.4,725.00 from the complainant. On the said report, Police registered a case against the appellants for offence under Ss. 395, 342, 323 IPC and started investigation.