BABU @ NAGABABU Vs. STATE REPRESENTED BY ITS

JUDGEMENT

(1.) Challenging the judgment, dtd. 27/7/2021 in Crl.A.No.49 of 2019 passed by the learned Additional District Judge, Hosur (lower appellate Court) confirming the judgment of the learned Assistant Sessions Judge, Hosur (trial Court) in S.C.No.102 of 2016 dtd. 25/9/2019, the present Criminal Revision Case is filed.

(2.) Conviction and Sentence of the trial Court in S.C.No.102 of 2016 are as follows: <IMG>JUDGEMENT_9_LAWS(MAD)11_2025_1.JPG</IMG>

(3.) Case of the prosecution is that PW1/defacto complainant is the Manager and Store-In Charge of M/s.V.S.Agencies, a Dealer of T.V.S products run by PW3. After supply of materials, PW1 collects the money for the materials supplied. Likewise, on 29/11/2013, PW1 went to Bangalore, collected Rs.16,00,000.00 (Rupees sixteen lakhs only), travelled back to Hosur in SVS Bus. As PW1 was reaching Hosur, he called PW2 the Manager-InCharge of vehicles, to pick him. PW1 got down in Hosur Dharga Bus Stand, thereafter, PW1 and his colleague/PW2 travelled in a bike to owner's house PW3. When they were nearing PW3's house, four persons waylaid them attempted to snatch the bag from PW1, who threw the bag to PW2, A1 caught hold of PW1 and stabbed him. The other accused caught hold of PW2 and he was also stabbed. Both sustained bleeding injuries, the cash bag snatched away and all accused fled from the scene. PW1 came to the house of PW3, rang the bell, PW3 came out and saw both of them with bleeding injuries, with the help of neighbours, took both of them to Ashok Hospital, Hosur, from there, information sent to the respondent Police.