Kuldip Singh, J. - (1.) Puttan, along with Hari Om and Badshah Singh, was charged under S. 394 read with S. 397, Indian Penal Code. The trial Court convicted him of the said offences and sentenced him to undergo rigorous imprisonment for seven years. The High Court at Allahabad upheld the conviction and sentence awarded by the trial Court. Hence this appeal by Puttan.
(2.) Accordingtothe prosecution Hari Om along with Badshah Singh and Puttan came on a motor-cycle to the petrol pump owned by Jugal Behari Lal Gupta. They took 10 litres of petrol and 1/2 litre mobile. They did not pay the price of the petrol and instead assaulted Jugal Behari Lal Gupta. Hari Om was armed with a danda and the other two with a revolver and a knife. Hari Om snatched Rs. 1000/- from the drawer kept at the petrol pump and thereafter all the three drove away on the motor-cycle.
(3.) The trial of Hari Om was separated as he was detained under MISA at the relevant time. The trial Court did not believe the identification evidence in respect of Badshah Singh and acquitted him. Puttan was, however, convicted on the basis of the testimony of Jugal Behari Lal Gupta and his employee Habib.;