SURESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have preferred the present revision against the order dated 6.10.2004 passed by the learned 2nd Additional Sessions Judge, Shahdol in Criminal Appeal No.151/2003, whereby the conviction under Section 379 of IPC was maintained and the sentence of six months R.I. was granted.

(2.) The prosecution's case, in short is that, on 16.2.2009 a water pump alongwith tube and football was stolen from the form house of the victim Ajay Kumar Mishra (PW-2) at village Khairhani (Police Station Jaitpur, District Shahdol). Thereafter, the stolen property was seized from the applicants. After due investigation, a charge sheet was filed.

(3.) The applicants abjured their guilt. They did not take any2 Criminal Revision No.1532/2004 specific plea and no defence evidence was adduced.