VINOD @ COMMANDO S/O DEVI LAL KALAL, RESIDENT OF PIPALDA, P.S. ITAWA, KOTA (RAJASTHAN) (AT PRESENT CONFINED IN CENTRAL JAIL, KOTA) Vs. THE STATE OF RAJASTHAN THROUGH P.P.

JUDGEMENT

(1.) Appellants had faced trial in FIR No. 252/07 registered at Police Station Keshorai Patan, District Bundi, under Sec. 341, 324, 397, 323 & 34 Indian Penal Code 1860 (hereinafter referred to as 'IPC').

(2.) Prosecution story, in brief, was that on 9.8.2007 at about 7.30 p.m., complainant Bhagwan Singh was travelling on his motorcycle. Complainant tried to switch on the head light of his motorcycle but the same was out of order. Complainant stopped the motorcycle on one side and was examining the switch with the help of his mobile phone. In the meantime three persons came on a motorcycle from Suwasa side and stopped the same near the complainant. The said persons inquired from the complainant as to whether there was no petrol in his motorcycle. Complainant replied that there was something wrong with the head light of the motorcycle. One of the person gave a fist blow near the eye of the complainant. As a result complainant fell down. Complainant got up and one person gave a knife blow on his left arm. One person took out a revolver and placed the same on the chest of the complainant. One person took out the mobile phone and purse from the pocket of the complainant. The purse of the complainant contained Rs. 3,000.00. The said persons also took away the bag of the complainant containing important documents. The said persons also gave another knife blow on the left thigh of the complainant and left the spot.

(3.) After completion of investigation and necessary formalities challan was presented against the appellants and accused Hanuman.