SHYJAL C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this revision petition is to the judgment in Crl.Appeal No.198/2017 of Sessions Court, Palakkad, by which it confirmed the conviction and sentence against the revision petitioner/A2 in CC. No.949/2016 of Judicial First Class Magistrate Court, Mannarkkad, for the offence punishable under Sec. 379 r/w 34 of the Indian Penal Code (IPC).

(2.) The prosecution case is that on 3/9/2016 at 00.30 hours, Accused 1 and 2, in furtherance of their common intention, committed theft of a motorcycle bearing registration No.KL-50-5087 owned by PW1 Babu from the residential premises of PW1.

(3.) Pursuant to Ext. P1 FI Statement laid by PW1, Ext.P10 FIR was registered by SHO Nattukal Police Station.