PREMNARAYAN AND ORS. Vs. STATE OF M.P.

JUDGEMENT

(1.) Present revision petition under Sec. 397 of the Code of Criminal Procedure, 1973 has been preferred by the petitioners against a common impugned judgment of conviction and sentence passed by the Sessions Judge, Ashoknagar in Criminal Appeals No.122/2018, 124/2018, 125/2018 and 126/2018 confirming the impugned judgment of conviction and sentence dtd. 20/6/2018 passed by the Judicial Magistrate First Class, Ashoknagar in Criminal Case No.1812/2006 whereby the petitioners have been convicted and sentenced in the following manner: <IMG>JUDGEMENT_146_LAWS(MPH)12_2018_1.jpg</IMG>

(2.) Facts of the case in short are that the petitioners have committed theft in a house during night thereby committed offence of lurking house trespass and theft. During investigation, petitioners were arrested and according to prosecution, at the instance of accused persons, stolen articles were seized and for that memorandum were also prepared by the police. After due investigation, charge-sheet was filed before the Magistrate who tried the petitioners for the aforesaid offences.

(3.) Petitioners abjured their guilt. They did not take any special plea in defence but stated that they have been falsely implicated in the matter.