LAXMI NARAYAN YADAV Vs. STATE OF M P

JUDGEMENT

(1.) These two revisions are connected with the common order dated 19.1.2013 passed by the learned Additional Sessions Judge and Special Judge, Bhopal in criminal appeal No.756/2012, therefore, both the revisions are decided by this common order.

(2.) The prosecution's case, in short, is that, the complainant had lodged a written report, Ex.P/1 on 27.11.2011 that she was residing in the school campus of Divisional Residential School, Katara Hills, Bhopal. In the night of 16th and 17th June, 2011, a burglary took place in her house and various golden and silver ornaments were stolen. She lost 2 golden ear tops, one golden ring and one silver Payal. The applicants were arrested because a huge quantity of ornaments were found with them. On 14.11.2011, they confessed about the burglary done in the house of the complainant and therefore, some ornaments were seized from the applicants. Those ornaments were shown to the complainant by Parshad Mahendra Singh Parmar (P.W.5) and she identified all her ornaments and a memo, Ex.P/3 was prepared. After due investigation, a charge-sheet was filed before the trial Court.

(3.) The applicants abjured their guilt. They did not take any specific plea in the matter. However, they have stated that they were innocent. No defence evidence was adduced.