R. MARIMUTHU AND ORS. Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Case is filed against the judgment passed in C.A.No.3 of 2017, dated 31.01.2017 on the file of the learned Additional District Judge (Fast Track Mahalir Court), Karur in C.C.No.179 of 2010 on the file of the learned Judicial Magistrate No.II, Karur, dated 02.01.2017

(2.) The revisions petitioners are the accused. The criminal revision is directed against the concurrent finding of the judgments of the trial Court and the Appellate Court, convicting the petitioners/accused for the offence under Sec. 379 IPC and sentencing them to undergo Simple Imprisonment for one year.

(3.) The case of the prosecution is that on 04.03.2009, at about 09.15. am, the defacto complainant, Thilagavathy, who was then working as a teacher in a School, situated at Manjanayakkanpatti, as usual after getting down from the Bus, was proceeding towards her School, the petitioners came in a Bajaj two wheeler bearing registration No.TN 45 F 4442 and snatched away her gold thali chain weighing about 5 V2 sovereigns and that thereby, the petitioners had committed the offence punishable under Sec. 379 IPC.