Arvind Kumar Mishra, J. - (1.) By way of instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 14.01.1986 passed by the Special Judge, Anti Dacoity Etawah, in Special Case No.84 of 1984 State Vs. Ramesh and others, arising out of Case Crime No.146 of 1983 under Section 394 IPC, Police Station- Bharthana, District- Etawah, whereby the appellants have been sentenced to undergo four years rigorous imprisonment.
(2.) Heard Sri K.M. Misra, learned counsel for the appellants, learned AGA for the State and perused the record.
(3.) Facts giving to rise this appeal appear to be that the informant Lakhan Singh lodged the report on 19.09.1983 at 7:45 a.m. against the present appellants whereby it was stated that they committed robbery around 12:00 midnight intervening 18/19.09.1983 and also caused injuries on the informant side and as many as three persons including the informant sustained injuries. It was also alleged that certain articles/clothes were also looted and list of articles was given in the report itself. This report being Ext. Ka-1 was lodged at Case Crime No.146 of 1983 under Section 394 IPC, Police Station Bharthana, District Etawah.;