K. ROJA V. ROJA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner / appellant / accused No.2 herein under Ss. 397 and 401 of Criminal Procedure Code, 1973 assailing the judgment in Criminal Appeal No.508 of 2011, dtd. 31/7/2013, on the file of IV Additional Metropolitan Sessions Judge, Hyderabad, confirming the judgment of conviction and sentence passed in C.C.No.483 of 2009, dtd. 2/8/2011, on the file of X Additional Chief Metropolitan Magistrate, Secunderabad.

(2.) Heard the learned counsel for the revision petitioner, and the learned Public Prosecutor for the respondent.

(3.) The case of the prosecution in brief was that on 4/1/2008 there was a Padayatra of Sri Chinna Jeeyar Swamy at Indira Park, Hyderabad and several devotees participated in the said programme. Out of the said participants, one Sri D.Kumar came to the Police Station and lodged a complaint at about 01:30 P.M. stating that an amount of Rs.30,000.00 kept in his pocket was pick-pocketed. The said complaint was registered as Crime No.2 of 2008 by the Police, Gandhinagar, Hyderabad. Subsequently, at about 02:30 P.M., the husband of one Smt. B. Leela, by name, Sri B.V. Sagar Rao, also came to the said Police Station and lodged a complaint stating that his wife lost her Nokia Mobile phone which was kept in her hand-bag, and that she also participated in the above programme. The said complaint was registered as Crime No.3 of 2008 by the Police, Gandhinagar, Hyderabad; thereafter, the revision petitioner herein and her mother were apprehended at about 05:00 P.M., and cash of Rs.30,000.00 and the stolen phone were recovered from their possession in the presence of panch witnesses. Thereafter, they were arrested and after completion of investigation, charge-sheet was filed against them under Sec. 379 of Indian Penal Code.