ANAND Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been directed against the judgment in Crl.A No.51 of 2005 dtd. 5/4/2006 on the file of the Additional District and Sessions Court (Adhoc-I), Thodupuzha (for short 'the appellate court') as well as the judgment in C.C.No.87 of 2002 dtd. 2/2/2005 on the file of the Judicial First Class Magistrate Court, Idukki (for short 'the trial court')

(2.) The 3rd accused is the revision petitioner. He along with the 1st accused faced trial for the offences punishable under Ss. 454, 380 r/w 34 of IPC. There were altogether three accused. Since the 2nd accused was found to be juvenile, the case against him was split up and forwarded to the Juvenile Court, Thodupuzha.

(3.) The prosecution case, in short, is as follows:-On 20/12/2001 at 12 noon, the accused persons, in furtherance of their common intention, broke open the lock of the outer door of the dormitory No.176 of the PWD building situated at Ward No.VI of the Vazhathoppu Panchayath, criminally trespassed into the room, and committed theft of gold elus (MO1) weighing 2 grams, worth Rs.800.00 belonging to PW1 and thereby committed the offences.