SIVASAMY Vs. SUB INSPECTOR KINATHUR KADAVU COIMBATORE

JUDGEMENT

(1.) The Sub-Inspector of Police, Kinathukadavu, Pollachi taluk the respondent herein registered a case in Crime No. 208/87 for the alleged offences u/ Ss. 457 and 380, IPC against the petitioner-accused on the ground that on 30-11-1987/1-12-1987 at 1 a.m. he entered into the residence of one Mappillai Gounder and committed theft of 15 Kgms. of rice valued about Rs. 75/-.

(2.) After completing the formalities, of the investigation, he laid the final report under S. 173(2), Cri. P.C. before the Judicial Magistrate, Pollachi which was taken on file as C.C. No. 44 of 1988.

(3.) Records were stated to have been furnished to the accused. The accused did not engage any Counsel of his choice and he was stated to have pleaded guilty of the offences with which he had been charged.