DANDAPANI GOUDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Appellate order passed by the learned Sessions Judge, Ganjam, Berhampur confirming judgement of conviction and sentence passed by the learned Chief Judicial Magistrate-cum-Assistant Sessions Judge, Berhampur is the subject matter of challenge in this revision.

(2.) Background facts sans unnecessary details are as follows :

(3.) The petitioner and co-accused were found to be moving suspiciously and were arrested by a Havildar of Police while he was patrolling in Digapahandi. Gold ornaments vide Exts. XI to XXVIII were found in a bag carried by the accused persons. They were taken to the Police Station and seizure of those ornaments was made. When the first information report was lodged, it was found that description given about the stolen articles tallied with the articles seized.