STATE OF MAHARASHTRA Vs. LAXMAN BHIMRAO KASAR

JUDGEMENT

(1.) This is a State appeal against acquittal. Heard. Perused impugned judgment and record.

(2.) The respondent was tried before the learned Sessions Judge. The charge was for offence under Section 379 read with Section 75 of the Indian Penal Code. In view of previous conviction, a severe sentence was sought.

(3.) The subject matter was commission of theft by pick pocketing. The amount involved was Rs. 315/-. The previous conviction relied upon by the prosecution is in relation to offence under Section 376 of the Indian Penal Code.