MOHAMMED SHAFI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision is filed under Sec. 397 of Cr.P.C. challenging the judgment of conviction and order of sentence passed by II Additional Senior Civil Judge & C.J.M., Mangalore in CC.No.117/2012 and confirmed by II Additional Sessions Judge, Mangalore in Crl.A.No.80/2013 vide judgment dtd. 22/1/2015.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial Court.

(3.) The prosecution version is that on 15/11/2011, at 10.30 a.m., accused went to the house of the complainant situated at Bhavanthi Street, Managlore and asked for drinking water. When the complainant gave the water to him and turned towards inside the house in order to proceed inside, the accused tried to snatch away the golden chain from the neck of the complainant forcibly and then the complainant shouted loudly, seeking help of the neighbours. Immediately, the neighbours assembled there and caught hold of the accused and later on, police arrived and took him to custody and complaint came to be lodged. On the basis of the complaint, the Investigating Officer has submitted the charge sheet. The accused was initially remanded to the custody and subsequently, he was enlarged on bail. He was represented by the counsel. The charge under Sec. 393 of IPC is framed against the accused and same is read over and explained to him. He pleaded not guilty.