VENKATESAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been directed against the conviction and sentence dated 1.11.2007 passed in Sessions Case No.273 of 2007, by the Additional District and Sessions Judge, Ranipet (Fast Track Court No.II) Ranipet.

(2.) The case of the prosecution is that on 29.09.2006 at about 6.00 a.m, while the defacto complainant has been in her house, the accused has approached her under the guise of selling rice and subsequently asked her to bring water and at that time, he has shown a knife and avulsed Cell Phone, ear stud and anklet and also Rs.500/-. After occurrence, the defacto complainant has given a complaint and the same has been registered in Crime No.289 of 2006. The complaint given by her has been marked as Ex.P1.

(3.) On receipt of Ex.P1, the investigating officer, viz., P.W.7 has conducted investigation, examined connected witnesses, arrested the accused and on the basis of his confession, recovered all material objects and after completing investigation laid a final report on the file of the Judicial Magistrate No.II, Wallajapet and the same has been taken on file in P.R.C.No.4 of 2007.