JUSTIN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Crl.R.C(MD)Nos.405, 581 and 383 of 2015 have been filed to set aside the Judgment in C.A.Nos.19 and 20 of 2015, dtd. 25/6/2015 on the file of the learned II Additional District and Sessions Judge, Thanjavur, confirming the conviction and sentence in C.C.No.3 of 2013, dtd. 27/2/2015 passed by the learned Additional Chief Judicial Magistrate, Kumbakonam.

(2.) Both the revisions, arising out of the single trial, were taken up together and disposed of by common order.

(3.) The case of the prosecution is that on 6/6/2010 some metal idols were stolen by unknown persons from 'Thilaisthanam Arulmighu Girutha Pureeshwarar Temple' worth about Rs.2,56,700.00. On the complaint lodged by P.W.1, the respondent registered the F.I.R in Crime No.48 of 2010 for the offence under Ss. 457(2) and 380(2) of I.P.C. After completion of the investigation, the respondent filed a final report and the same has been taken cognizance by the trial Court in C.C.No.3 of 2013 on the file of the learned Additional Chief Judicial Magistrate, Kumbakonam as against four accused persons.