MAHADEVAN Vs. LAKSHMINARAYAN

JUDGEMENT

(1.) This is a revision petition preferred by the pefifioner-complainant against the order of the learned Principal Sessions Judge, Bangalore, in Criminal Revision Petition No. 18 of 1956 confirming the order passed by the learned Second Magistrate, Kolar, discharging the respondent-accused in. C. C. No. 2127 of 1955.

(2.) The facts that have given rise to this petition are briefly as follows :

(3.) The respondent-accused was charge-sheeted by the Kolar Town Police for an offence under Section 379, I. P. C. in the Court of the learned Second Magistrate, Kolar, alleging that be (accused) on 28-9-55 committed theft of three General Stamp paper valued at Rs. 300/belonging to the petitioner-complainant, by snatching the same in a fit of anger from the pocket of the petitioner and tearing them off, and that he thereby committed an offence under Section 379, I. P. C.