SELVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Under challenge in this Criminal Revision Petition is the conviction and sentence rendered against the revision petitioner/2nd accused under Ss. 457, 380 read with 34 IPC.

(2.) The revision petitioner is the 2nd accused in C.C.No.753 of 2011 on the files of the Judicial First Class Magistrate Court, Chittur. He along with two other accused stood trial before that Court for committing the offences punishable under Ss. 457 and 380 read with 34 IPC.

(3.) The prosecution case is that on 14/3/2011 at about 11.00 p.m, the accused in furtherance of their common intention to commit theft, broke into the Beverages Corporation situated at Menonpara and thereafter, committed theft of 52.750 litres of Indian Made Foreign Liquor, worth Rs.24,515.00.