HANUMANTH DEVENDRAPPA ALEMARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Laxmesh P. Mutaguppi, learned counsel for the revision petitioner and Sri T. Hanumareddy, learned Additional Government Advocate for the respondent-State.

(2.) This criminal revision petition is filed by the accused in C.C. No.561/2009, challenging the order of conviction dtd. 2/4/2012 passed by the learned J.M.F.C., Siddapur (hereinafter referred to as 'the trial Court') and the judgment dtd. 13/12/2018 passed in Criminal Appeal No.68/2012 by the I Additional District and Sessions Judge, Uttara Kannada, Karwar, sitting at Sirsi (hereinafter referred to as 'the appellate Court').

(3.) The case of the prosecution is that on 27/11/2008 at about 6:30 a.m., the informant, along with her husband, was walking on the Siddapur-Chandragutti Road near Vaddingadde Cross. At that time, the accused came running from the opposite direction, snatched a gold mangalasutra weighing approximately 40.700 grams, valued at Rs.35,000.00, from the neck of the informant, and fled into the adjoining forest. In the course of the incident, the informant sustained minor injuries on her neck. Pursuant thereto, a complaint was lodged for the offence punishable under Sec. 392 of the Indian Penal Code, 1860 (for short, ' IPC '), and a charge sheet was filed against the accused accordingly.