KHURSHID S/O SHRI JAMIL KHAN Vs. STATE

JUDGEMENT

(1.) THIS criminal revision petition is directed against the Appellate judgment and order dated 26th March, 2007 passed by Sh. Rajiv Mehra, Addl. Sessions Judge in Crl.Appl. No. 51/2006.

(2.) ACCORDING to the prosecution story, on 31st March, 2005, petitioner along with two associates was caught red handed by the factory owner Sh. Shriniwas Jain, while they were removing the scrap material from his factory. Accordingly, petitioner was charge sheeted under Section 457 read with 380/511/34 IPC.

(3.) IN Appeal, the conviction and sentence of the petitioner was maintained by learned Addl. Sessions Judge.