KESHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal revision petition has been preferred against the judgment dtd. 28/10/2017 passed by the learned Judicial Magistrate, Ashpur in Criminal Regular Case No. 351/2007 whereby the petitioner was convicted for the offences as under :-

(2.) A challenge has also been made to the judgment dtd. 26/2/2019 passed by the learned Additional Sessions Judge, Sagwara, District Dungarpur in Criminal Appeal No. 54/2018 whereby the appeal filed by the petitioner against the judgment of conviction has been dismissed on the point of conviction, however, the sentences passed under Ss. 380 and 454 of IPC have been reduced from two years to three months.

(3.) Briefly stated the facts of the case are that the FIR Came to be lodged at the behest of Manohar Singh (P.W.-1) on 27/10/2007 alleging interalia regarding theft committed in his house by some unknown person. During the investigation, the accused-petitioner was arrested and alleged property was recovered from him and whereafter, he was charge sheeted.