BABURA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned Counsel for the appellant and the learned Public Prosecutor for the State and perused the record of the case.

(2.) THE offence under Section 392 read with Section 397, IPC is amply proved against the appellant. The appellant robed Mst. Jetu of her ornaments, after inflicting as many as 11 injuries, out of which two were grievous hurts. He removed the ornaments, from the ears and nose. The case was registered against the accused, after medical examination of Mst. Jetu. The accused was arrested and the ornaments of Mst. Jetu were recovered on the information and at the instance of the accused -appellant. The learned Sessions Judge has dealt with the evidence thoroughly and I agree with the view taken by the learned Sessions Judge. In my opinion, this appeal has no force, so, it is hereby dismissed.