FAYAZ Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE facts of the case are as follows:

(2.) IT transpires that the accused was arrested by chance, by a police constable attached to the jurisdictional police, when he, PW -5 and another noticed the suspicious movements of the accused and arrested him and on further enquiry, the accused is said to have produced the chain from his possession at his house. The arrest was said to have been made on 23.1.2007 according to the said witness. Whereas the actual date of arrest was 25.1.2007, as stated by PW -6, the police inspector before whom the accused is said to have been produced.

(3.) THE learned Government Pleader, on the other hand, seeks to justify the conviction of the accused.