SHAMER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused Nos.1 and 2 in Crime No.805 of 2021 of Kayamkulam Police Station registered for the offences punishable under Sections 457, 380, 34 of Indian Penal Code.

(2.) The prosecution allegation is that the petitioners during the intervening days from 27.3.2021 and 28.7.2021 with the common intention to commit theft had trespassed into a furniture godown by name 'Olive Furniture Shop' by using a forged key which was made by them and committed theft of furnitures worth Rs.35 lakhs and sold it to various persons with the connivance of accused No.3 and thereby committed the aforesaid offences.

(3.) They are in custody since 11.8.20.21.