SURESH 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. 6/10/2016 in C.C.No.531/2012 on the file of I Additional Senior Civil Judge and C.J.M., Mangaluru, D.K., wherein the petitioner has been convicted for the offences punishable under Ss. 457 and 380 of Indian Penal Code (for short "IPC "), against which the petitioner had filed an appeal. The Appellate Court by its judgment and order dtd. 5/7/2017 in Crl.A.No.155/2016 dismissed the appeal confirming the judgment of conviction and order of sentence passed by the Trial Court.

(2.) The ranks of the parties in the Trial Court will be considered henceforth for convenience. Brief facts of the case:

(3.) It is the case of the prosecution that in the intervening night of 13/14/2/2012, the accused with an intention to gain wrongfully entered into the shop of CW.1 situated near the petrol bunk, Bajpe by removing roof tiles and committed theft of 21 mobiles, one laptop and other spare parts of the mobiles worth of Rs.1,50,000.00 including cash of Rs.53,000.00.