SATPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide this order above mentioned five appeals would be disposed of.

(2.) Appellants had faced trial in FIR No. 146 dtd. 8/6/2012 registered at Police Station Udhyog Nagar, District Bharatpur for the offence punishable under Ss. 395 and 397 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(3.) Prosecution story, in brief, was that on 8/6/2012 at about 12.40 p.m., 8/10 persons entered the State Bank of Bikaner and Jaipur, Branch Udhyog Nagar, District Bharatpur. The said persons snatched the rifle from the guard and started beating him. They snatched cash lying in the cabin from the cashier Vivek Anand. They also then entered the strong room and took away Rs.4,28,195.00 lying in the strong room.