SUNIL KUMAR DUTTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant, Mr. Prabir Chatterjee, Advocate and learned counsel for the State, Mr. Mukesh Kumar, learned Additional Public Prosecutor.

(2.) The instant Criminal Appeal has been preferred against judgment of conviction dated 15.12.2003 and order of sentence dated 16.12.2003, passed by learned Additional Sessions Judge - XI, Dhanbad, in Sessions Trial No. 546 of 2002, whereby the appellant has been convicted for offence punishable under Section 395 of the Indian Penal Code and awarded rigorous imprisonment for three years and also directed to pay a fine of Rs. 200/- and in default of payment of fine, he shall further undergo simple imprisonment for two months. Being aggrieved by the said impugned judgment of conviction and order of sentence, the appellant has preferred the present Criminal Appeal no. 183 of 2004, on 29.01.2004, which was admitted on 05.03.2004 and the provisional bail granted by the Trial Court vide order dated 25-31, July, 2018 16.12.2003 has been confirmed. Since then, the criminal appeal is pending before this Hon'ble Court.

(3.) The prosecution case is based upon the fardbeyan of the informant, Pradeep Kumar, who is Superintending Engineer in captive power plant. Munidih.- It was stated, that in the night of 12th/13th March, 2002, when he was sleeping with his family in his house, then at about 1.45 a.m. of night, he heard sound of fire and soon after that he heard sound of breaking his house door. The miscreants broke down the door by stones and 8-9 unknown miscreants entered into the room. One miscreant was thin, long and was wearing trousers and half shirt, aged about 45 years. He had a pistol in his hand. He covered his wife, children and himself. Other miscreants were of normal body. They were wearing half pant and had sticks, in their hands and they were aged about 20-25 years. One miscreant ordered to take out the things, other threatened to shot. Then informant made request to assault them and to take all things of the house. After that they took out three chains of gold, from Almirah and snatched three chains from the neck of his wife, mother and daughter and looted Rs. 12,000/-cash, four pieces of gold plated bangles, five pieces of ear rings and toppes of gold and imported binocular, one piece of Alvin watch, one eveready torch etc. The miscreants looted the house about 20-25 minutes and in course of that broke the telephone set of the house, when the miscreants went away, they could raise alarm due to fear, for half an hour. When they heard the voice of people of mohalla then they came out of their house and came to know that his neighbour, Himanshu Shekhar Himanshu had also been looted and the miscreants had looted the jewellery, watch, ear ring, T.V. remote control etc. from house of Himanshu Shekhar Himanshu too. Informant has claimed to identify the miscreants after seeing them and also the looted things.