TULESHWAR DANGI @ TULESHWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the impugned judgment of conviction and sentence passed on 18.02.20103 by the Additional Sessions Judge, F.T.CI, Chatra in Sessions Trial No. 243 of 1991, whereby all the appellants have been found guilty for committing an offence under Section 392 of the Indian Penal Code and, whereby, they have been sentenced to undergo rigorous imprisonment for two years.

(2.) The prosecution case, in brief, is that on 24.11.1988 at about 2 p.m. the informant (PW8) while was going to his sister's house, in the midst of the way, these three appellants intercepted him. They sat and consumed tobacco together. When the informant proceeded further after one kilometer these three appellants again came and intercepted him. It is alleged that appellant no. 2 Suresh Prajapati brandished a knife and the other appellants had taken away HMT Wrist Watch of the informant and snatched a cash amount of Rs. 90/- from his pocket. The informant thereafter, went and informed the matter to the village Chaukidar Bodha Yadav (PW9). On this, the village Chaukidar and others went to the house of these appellants and it is alleged that these appellants returned his wrist watch and cash amount of Rs. 90/-. Thereafter, the informant and these three appellants were taken to the police station alongwith the materials which were seized by the police and seizure list was prepared.

(3.) On this allegation, a F.I.R being Chatra P.S. Case No. 118 of 1988 was registered under Sections 392, 397 & 411 of the Indian Penal Code.