PANDI Vs. STATE

JUDGEMENT

(1.) THE accused 1 to 6 were convicted and sentenced to undergo rigorous imprisonment for 10 years under Secs. 120 (b) and 395, I. P. C. in s. C. No. 61 of 1988. THE charges against the accused are that when P. W. 1, the jewel merchant was travelling in Kollam Express, the accused and approver kannan pretending themselves to be customs officials asked the said Jewel merchant to get down from the train and that thereafter, he was taken in a car and that in Panruti Road they snatched the bags from the complainant and robbed 500 gms of jewels and cash of Rs. 84,900 and a draft at about 4. 30 a. m. on 23. 3. 1986 and that to commit the said offence the accused also entered into a conspiracy and that therefore, they are liable to be punished under Secs. 120 (b)and 395, I. P. C. THE accused denied the charges.

(2.) ON the side of the prosecution, P. Ws. 1 to 24 were examined and Exs. P-1 to P-40 and M. Os. l to 108 were marked. ON the side of the accused, D. Ws. 1 and 2 were examined and Exs. D-1 to D-5 were marked.

(3.) P. W. 21 the Sub-Inspector examined P. W. 1 on 23. 3. 1986 at about 7. 00 a. m. and recorded his statement under Ex. P-1 and on the basis of the said complaint, he registered the case under Sec. 420, I. P. C. Ex. P-2 is the first Information Report. Thereafter, he sent the First Information Report to inspector through P. C. 934.