(1.) Revision petitioners/accused in respective revision petitions feeling aggrieved by judgment of first appellate Court on the file of I Additional District and Sessions Judge, Bagalkot, sitting at Jamakhandi, preferred these revision petitions in the chart shown below: <IMG>JUDGEMENT_1629_LAWS(KAR)7_2023_1.jpg</IMG>
(2.) Parties to the revision petitions are referred with their ranks as assigned in the trial Court for the sake of convenience.
(3.) The factual matrix leading to the case of prosecution in all these cases can be stated in nutshell to the effect that accused Nos.1 to 3 while proceeding on motorcycle bearing No.KA-22-EB-1596 were arrested on 19/7/2013 and during the course of investigation they have given voluntary statement as per Exs.P.8 to 13 and 15 to 17. On the basis of said voluntary statement, recovery was effected and the stolen articles have been seized at their instance involved in the above referred cases. The investigating officer on completion of investigation filed the charge sheet for the offences punishable under Ss. 457 , 380 and 411 of IPC.