RANJANA PANDYA,J. - (1.) Challenge in this appeal is to the judgement and order dated 16.1.1985 passed by Special Judge (Anti Dacoity), Etawah in Special Case No. 75 of 1984 (State Vs. Jagat Singh and Another), under Section 392 I.P.C., Police Station -Bela, District -Etawah by which accused -appellants Jagat Singh and Salamat Ullah were found guilty under Section 392 I.P.C. and each were sentenced to two years rigorous imprisonment.
(2.) The brief facts of the case are that on 2.3.1981 complainant Kanhaiya Lal was coming back from market of village Yaqubpur after selling seeds and after purchasing some clothes. At about 6:00 p.m., when he reached near village Ghajapur, accused -appellants committed robbery. A ladies Dhoti, one pant, one cloth piece of shirt worth Rs. 100/ -, one wrist watch worth Rs. 200/ - and cash Rs. 205/ - were looted from the complainant. Complaint raised alarm. On hearing hue and cry, the witnesses namely Chhote Lal, Man Singh and Daya Ram came to the spot, at which the accused -appellants fled away. Hence, the report was lodged.
(3.) Investigation of the matter was entrusted to the S.I. Amar Nath Shukla. The investigation ended into charge -sheet.;