RAVI ALIAS STEEL RAVI Vs. STATE REP

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of conviction and sentence passed by the learned Additional Sessions Judge (Fast Track Court No.1), Erode made in S.C. No.7 of 2001 dated 10.12.2001.

(2.) The charge against the appellants/convicts No.1 to 4 is that on 19.4.2000 at about 10.30 a.m., appellants/A.1 to A.4, who arrived at the scene of occurrence that is on the South of the Cauveri Bridge between Erode and Pallipalayam in two motor cycles joining hands with each other, threatened and injured P.W.1, Kishore, who after taking bath in the Cauveri river, was coming near the bridge and at the point of knife snatched away a gold chain weighing 1 sovereigns worn by him and cash of Rs.1,500/= and the Identity Card, which were contained in a bag and thereby appellants/A.1 to A.4 became punishable for the commission of an offence under Section 395 r/w. 397 IPC.

(3.) During trial, the prosecution in its endeavour to prove its case beyond all reasonable doubts would examine 7 witnesses as P.Ws.1 to 7, besides marking 13 documents as Exs.P.1 to P.13 and 5 material objects as M.Os.1 to 5. On the part of the appellants/accused, they would also examine one K.Karunakaran as the soledefence witness as D.W.1, besides marking three documents as Exs.D.1 to D.3.