A. RAHAMATHULLA Vs. STATE REP.

JUDGEMENT

(1.) This batch of revision cases arising out of 10 cases, registered against this revision petitioner, Rahamathulla as accused No. 2 and one Stalin as accused No. 1. For better understanding, the crime numbers, police stations, names of the de facto complainant/victims, date of incident and date of complaint of these cases are correlated hereunder: <FRM>JUDGEMENT_820_LAWS(MAD)9_2018_1.html</FRM>

(2.) The revision petitioner herein is the second accused in a batch of cases registered against him and one Stalin for an offence under Section 392 IPC.

(3.) A.Rahamathulla, the revision petitioner herein, was arrested by the respondent police on 30.08.2013. His associate Stalin was intercepted during vehicle inspection by the police on 31.08.2013 at about 10.00 a.m. near Sukkaliyoor Roundana. During interrogation, they both have admitted about their involvement in chains snatching at different places on different dates. In the confession statement given by Stalin, in the presence of the independent witness Seenivasan and in the confession statement of the present revision petitioner, Rahamathulla, in the presence of Alagirisamy, Village Administrative Officer, they both have admitted their guilt. The body search of the revision petitioner resulted in recovery of a portion of a broken chain concealed in his underwear and the same was recovered. Further investigation based on the confessions and the complaints of victims, who have lost their chains, correlated with jewels recovered from the accused and goldsmith by name, Subramani at Paramathivelur, Namakkal District.