R.BANUMATHI, J. - (1.) Delay condoned and leave granted in SLP (Crl.) No.8037 -8038 of 2012.
(2.) Appellant -Ajay Kumar Singh (AK Singh), Ex -Seaman, First Class (appellant in Criminal Appeal No.325 of 2012) and Umesh Kumar Singh (UK Singh), Ex -Radio Operator (Special), First Class (appellant in Criminal Appeals No.471 -472 of 2013) have assailed the judgments of Armed Forces Tribunal, Chennai in T.A. No.139 of 2010 dated 11.11.2010 and T.A. No.11 of 2011 dated 05.01.2012 and order dated 17.02.2012 passed in Review Petition No.2 of 2012 in and by which the tribunal affirmed the conviction of the appellants under Sections 342 and 392 IPC read with Section 77(2) of the Navy Act, 1957 and modified the sentence of imprisonment to that of the period already undergone by them. Appellant Dhirendra Kumar Singh (DK Singh), Ex -Leading Seaman, Physical Trainer, Second Class who was acquitted by the tribunal with pensionary benefits, has preferred separate appeals seeking direction for reinstatement and other monetary benefits. These criminal appeals though assail separate judgments of Armed Forces Tribunal, Chennai, as the appeals arise out of the same bank robbery incident, all the appeals were heard together and are disposed of by this common judgment.
(3.) Brief facts which led to filing of these appeals are as follows: Mr. N.K. Marwaha, Branch Manager of Andhra Bank, Extension Counter, situated at Utility Complex, INS Virbahu filed a complaint on 04.06.1998 at Malkapuram Police Station alleging that at about 7.20 p.m. while settling the accounts for the day along with Nallamuthu Dass, the cashier, noticed two persons entered the bank stating that they wanted to open a bank account and the third person entered after them. Of three persons, two were armed with two countrymade pistols, a khukri and an iron rod and they together threatened the manager and cashier to open iron safe. Manager -Marwaha and cashier opened the iron chest and the culprits removed Rs.2,54,376/ - from the cash tray of the iron safe and kept the same in the blue colour rexin bag which they were carrying. They removed the money, the three persons locked the manager and the cashier inside the strong room of the bank before escaping in a metallic blue Bajaj Chetak scooter alongwith the blue colour cash bag. During the commission of the offence, the culprits were concealing their identity by wearing helmets with visors and masks. After forcing open strong room where they had been locked, the manager filed a complaint on 04.06.1998 before Malkapuram Police Station based on which first information report was registered in Crime No.34 of 1998 under Sections 392 and 342 IPC read with Section 25 (1 -A) of the Arms Act. The Naval Police had taken over the investigation; but they were unable to make headway into identity of the accused persons despite recovery of the scooter and other articles on 23.07.1998. The investigation was then handed over to the civil police. After further investigation, civil police arrested appellants AK Singh and UK Singh on 30.07.1998. Appellant DK Singh was arrested at Howrah Railway Station on 24.07.1998 and thereafter brought to Visakhapatnam on 28.07.1998. On 30.07.1998 all three persons were remanded to custody in central jail, Visakhapatnam. Based on the statement of the accused persons, certain recoveries were made. On 17.08.1998, identification parade was conducted and PWs 14 and 18 identified the appellants.;