CHHOTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 21 -10 -1930 passed by the learned Addl. Sessions Judge, Alwar whereby he maintained the conviction passed against the accused -petitioner by the Munsif and Judicial Magistrate No. 2, Alwar, but he reduced the sentence.

(2.) THE accused petitioner is convicted under Section 379 IPC. It was alleged that on 9 -10 -1976 the accused -petitioner along with three others were taking bullocks of complainant Ram Singh, who was coming from a meeting at that time, he raised a cry of thief. On this a large number of neighbours came and they followed the thieves. The accused -petitioner caught them after chasing. The thieves, who were taking the bullocks, left the bullocks when they saw the witnesses. Six witnesses were produced to support the allegations levelled against the accused -petitioner. The accused -petitioner was arrested from the 'Nohra' of Ram Singh complainant is proved by the statement of PW 7.

(3.) HEARD learned Counsel for the parties.