K SATHIAMOORTHY Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the Judgment in C.C.No.47 of 2002 on the file of the Judicial Magistrate No.1, Hosur. The accused have been charged under Section 381 of IPC for committing theft of 20 welding rods to the value of Rs. 10,000/- from their work spot.

(2.) AFTER taking cognizance of the case, the learned trial Judge had summoned the accused for their appearance and on their appearance copies under Section 207 of Cr.P.C. were furnished to the accused and when the offence was explained to the accused and questioned the accused pleaded not guilty.

(3.) WHEN incriminating circumstances were put to the accused, the accused would totally deny their complicity with the crime.