VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition has been filed by the petitioner challenging the judgment dtd. 24/11/2015 passed in Cr. Appeal No. 10/2015 (6/2015) by learned Addl. Sessions Judge, Balotra (hereinafter referred to as Rs..00the Appellate Court') by which the Appellate Court partly allowed the petitioner's appeal and while affirming the conviction of the petitioner, reduced his sentence passed by learned Judicial Magistrate, Balotra vide judgment dtd. 19/2/2015 in Cr. Regular Case No. 477/2014. Details of the sentence as reduced by the Appellate Court for offence under Ss. 457 and 380 IPC are as under:-

(2.) Brief facts of the case are that complainant Bhoma Ram submitted a report before the PS Sindhari, Barmer against unknown persons to the effect that on 19/2/2014 in the evening, after having dinner, he along with his family members went to sleep after locking the main door of the house. In the next morning, he found the door of the room open and household articles were scattered in the room and ornaments were missing. The complainant alleged that some unknown persons committed theft in his house. On this report, Police registered a case against unknown persons for offence under Ss. 457, 380 IPC and started investigation. During investigation, the petitioner was arrested by the Police.

(3.) After completion investigation, the police filed challan against the present petitioner and other accused-persons. Thereafter, the Trial Court framed charges against the petitioner for offences under Ss. 457, 380 IPC, who pleaded not guilty and claimed trial.