KAMALAKSHU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner on being convicted by the Trial Court for the offences punishable under S.454 and 380 IPC was sentenced to suffer rigorous imprisonment for a period of one year each for the said offences, which on appeal was confirmed. Hence this revision.

(2.) The case of the prosecution is that on 13.8.1988 at about 10.30 a.m. the petitioner pushed opened the door and entered the northern room of the house belonging to PWl situated at Kulanada and took away a multi national Panasonic cassette recorder valued at Rs. 2000/- and 3 sarees valued at Rs. 500/-. On a complaint laid by PWl on 26.9.1988 with PW 7, the Head Constable, a crime in Crime No. 243/88 was registered for the offences punishable under S.380 IPC to which an additional S.454 was added later.

(3.) To the allegations, the prosecution examined PWs. 1 to 9 and marked Exts. P1 to P6 and MOs 1 and 2. When questioned under S.313 Cr.P.C., the petitioner denied her complicity and pleaded innocence. On the evidence adduced, the Trial Court accepted the prosecution case and convicted and sentenced her, which on appeal was confirmed as stated above.