R MAYEE ALIAS MAYAKRISHNAN Vs. STATE

JUDGEMENT

(1.) THESE Criminal Revision Cases are focussed to set aside the judgment made in Crl. A. No. 40 of 2007, 43 of 2007, 39 of 2007, 41 of 2007 and 42 of 2007 on the file of the Principal District and Sessions Judge, Madurai, dated 06. 07. 2007 against the conviction and sentence passed in C. C. Nos. 130 of 2004, 133 of 2004, 129 of 2007, 131 of 2007 and 132 of 2004 on the file of the learned Judicial magistrate No. 2, Usilampatti, dated 19. 02. 2007.

(2.) THE nut-shell facts would run thus: the police registered five cases of theft relating to 3 H. P motors and in the course of investigation, they arrested the accused and roped him in all those cases and after investigation, the police laid the respective police reports which were taken on file as C. C. Nos. 130 of 2004, 133 of 2004, 129 of 2007, 131 of 2007 and 132 of 2004 on the file of the learned Judicial Magistrate no. 2, Usilampatti. After conducing trial, the learned Magistrate convicted the accused for those offences and imposed sentences of eight months rigorous imprisonment in each case and ordered the sentences to run concurrently and a fine of Rs. 1,000/- in each case was also imposed.

(3.) BEING aggrieved by and dissatisfied with, the order of the learned magistrate, appeals were filed. The appellate Court confirmed the convictions recorded by the trial Court, but reduced the sentence from eight months to six months in each case and ordered those sentences to run concurrently.