VINCENT D. SOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 14/7/2014 in C.C.No.82/2013 on the file of the Court of II Additional Senior Civil Judge & C.J.M., Mangalore, D.K., and its confirmation judgment and order dtd. 11/1/2019 in Crl.A.No.173/2014 on the file of the Court of the II Additional District and Sessions Judge, D.K., Mangaluru, has filed this revision petition seeking to set aside the concurrent findings recorded by the Courts below, wherein the petitioner / accused was convicted for the offence punishable under Ss. 392 r/w 34 of Indian Penal Code (for short ' IPC ').

(2.) The petitioner is the accused No.1 before the Trial Court and appellant No.2 before the Appellate Court. Brief facts of the case are as under:

(3.) It is the case of the prosecution that, on 21/8/2012 at about 7.00 p.m., when PW.1 was returning from the shop to her house, near cross road, it is alleged that, the petitioner along with other accused had snatched the golden mangalya chain, which was approximately weighing about 3 1/2 pawan which is worth of Rs.77,000.00. A complaint came to be lodged by her, which is marked as Ex.P1. The police have registered a case for the offence punishable under Sec. 392 read with 34 of IPC, conducted the investigation and submitted the charge sheet.