STATE Vs. MAHESHA @ MAHESH KUMAR

JUDGEMENT

(1.) Heard the learned SPP-I and learned High Court Government Pleader and perused the records.

(2.) The respondents herein are the accused persons in C.C.Nos.1188/2014, 1169/2014, 1195/2014, 1199/2014, 1146/2014, 1180/2014, 1193/2014, 1133/2014 and 1151/2014 on the file of Senior Civil Judge and JMFC, Hunsur, for the offences punishable under Sections 457, 380 and 411 r/w Section 34 of IPC.

(3.) In all these cases, the fact that emanates from the records is that the accused persons during the night hours with a common intention trespassed by breaking open the lock and committed the theft of gas cylinder and sold it to accused No.5 and knowing fully well that it is a Government property, accused No.5 has purchased the same from accused No.4. Thereby, accused Nos.1 to 5 committed the offences punishable under Sections 457, 380 and 411 r/w Section 34 of IPC.