K. DHANALAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision Case is filed by a convict/A.2 under Ss. 397 and 401 Cr.P.C. questioning the guilt and punishment inflicted against her by the Courts below for the offence punishable under Sec. 411 I.P.C.

(2.) Before the Courts below prosecution was at the behest of the State which is shown as respondent in this revision.

(3.) A few facts are required to be noticed. The written information dtd. 25/3/2005 in Ex.P.1 was lodged by PW.1 reporting theft of cash of Rs.3,000.00 from the Hundi of Ayyappa Swamy Temple. That was registered as Crime No.51 of 2005 at CCS Police Station, Chittoor.