ANNAAVI @ PASUPATHI Vs. STATE

JUDGEMENT

(1.) These Criminal Revision Cases have been filed by the first and second accused as against the Judgement dtd. 20/11/2020 passed in Crl.A.No.24 of 2020 on the file of the Sessions (Fast Track Mahila) Court, Namakkal, thereby confirming the order of conviction and sentence imposed by the Trial Court in S.C.No.07 of 2019 on the file of the Additional Assistant Sessions Court, Namakkal, dtd. 29/1/2020, for the offences punishable under Ss. 394 read with 397 of IPC.

(2.) The case of the prosecution is that the victim was working as a Noon Meal Organizer. She used to go work at 9.00 a.m and return home by 1.00 p.m. While being so, on 10/2/2014 at about 2.15 p.m., when she was returning to her home near Nathaimedu-Valayapatty Road, a white colour TATA Indica Car stopped near her and restrained her. A person from inside the car got down and at sickle point, threatened her to get inside the car. Therefore, she frightened and got into the back seat of the car. Thereafter, the accused threatened her to give her chain and hear ear-rings. Immediately, the victim opened the back door of the car and jumped out from the moving car. At that time, the accused snatched away her handbag, which contained Rs.100.00, an ATM Card and a Nokia mobile Phone. Due to fell down, she sustained injuries on her right elbow and ankle of her feet. She also suffered cut injuries on her forehead and nose. At that juncture, a lorry coming from the opposite direction stopped near her and the driver rescued her. Immediately, the husband of the victim was informed over the phone belonging to the lorry driver and the victim was taken to M.M.Hospital, Namakkal. After recording the statement of the victim, the first respondent registered a case in Crime No.63 of 2014.

(3.) After completion of the investigation, the respondent filed a final report for the offences under Ss. 392 and 394 read with 397 of IPC and the same has been taken cognizance by the Trial Court.