PRAMOD RAJAK Vs. STATE OF MP

JUDGEMENT

(1.) This Criminal Revision under Sections 397, 401 of Cr.P.C. has been filed against the judgment and sentence dated 21-12-2015 passed by 1st A.S.J., Mangawali, Distt. Ashoknagar in Cr.A. No. 88/2015 arising out of judgment and sentence dated 1-9-2015 passed by J.M.F.C., Mangawali, Distt. Ashoknagar in Criminal Case No. 220/2013, by which the applicant has been convicted under Sections 380 and 457 of IPC and has been sentenced to undergo the sentence of rigorous imprisonment of three years and fine of Rs.500/- with default imprisonment on both the counts.

(2.) The necessary facts for the disposal of the present criminal revision in short are that on 28-2-2013, the complainant Surendra Kumar Jain, lodged a F.I.R. to the effect that he is the administrator of the Parasnath Jain Temple and as per daily routine, he closed the doors of the temple and went to his house. At about 01:30 in the night, his neighbour Shankerlal Soni informed him that the lock of the front door is broken and the door is opened. He informed other members of the society and went to temple and found that the lock of the front door and channel gates were broken and found that six copper Idols which are near about 500 years old, have been stolen by some unknown thieves.

(3.) On this information, the police registered the offence under Sections 457, 380 of I.P.C.