In Judgment Text:
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JUDGMENT :-Vide impugned judgment dated July 07, 2015
Sri Ram alias Jairam has been convicted - 2015
Sri Ram alias Jairam has been awarded rigorous imprisonment for a period of four years and a fine - hearing of the appeal. Bail bond and the surety bond of Manoj Verma are discharged.
Sri Ram alias Jairam
AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws (offences & Punishment)
Robbery
Acquittal - Evidence Not Leading To Guilt Of Accused
— Accused allegedly robbing jewellery shop of informant. Evidence of all eye-witness regarding commission of robbery and role assigned to accused, found different. Material contradictions and improvements made in testimonies by eye-witnesses, making them unreliable. Original Test Identification Parade (TIP) proceedings lost. Reconstructed TIP proceedings containing original signatures of participants of TIP. Photocopy of Reconstructed TIP proceedings showing tempering of records. No recovery of stolen articles at instance of accused. Guilt of accused, not proved. Accused entitled for acquittal.
In Judgment Text:
- in this regard. Vide order on sentence dated July 09, 2015
Sri Ram alias Jairam has been awarded rigorous - Bail bond and the surety bond of Manoj Verma are discharged.
Sri Ram alias Jairam who is in custody - JUDGMENT :— Vide impugned judgment dated July 07, 2015
Sri Ram alias Jairam has been convicted for the offence punishable under Section 392/34, IPC whereas Manoj Verma
J
J
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