MOHD. ABDUL GAFFER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner preferred this revision case challenging the judgment dtd. 13/10/2016 passed in Crl.A.No.529 of 2016 by the learned Metropolitan Sessions Judge, Hyderabad, wherein and whereby the petitioner was convicted for the offence under Sec. 379 IPC and sentenced to suffer simple imprisonment for a period of three years and also to pay fine of Rs.1,000.00. Crl.R.C.No.697 of 2024:

(2.) Petitioner preferred this revision case challenging the judgment dtd. 13/10/2016 passed in Crl.A.No.528 of 2016 by the learned Metropolitan Sessions Judge, Hyderabad, wherein and whereby the petitioner was convicted for the offence under Sec. 379 IPC and sentenced to suffer simple imprisonment for a period of three years and also to pay fine of Rs.1,000.00.

(3.) In both the cases, the petitioner herein was tried by the learned VI Additional Chief Metropolitan Magistrate, Hyderabad, for an offence punishable under Sec. 382 IPC in C.C.Nos.65 of 2015 and 64 of 2015. The gravamen of the charge in both the cases was that the petitioner along with one another committed theft of gold chains by snatching away them from the body of the de facto complainants in the respective cases. In connection therewith separate crimes viz., Cr.No.83 of 2014 and Cr.No.81 of 2014 were registered and during the course of investigation the police apprehended the petitioner and another while they were trying to sell the stolen property in a jewelery shop at Mehdipatnam, Hyderabad. Seizure panchanams were got reduced into writing by P.W.2 in both the cases. After completion of investigation the police filed charge sheets in both the cases and the same were taken cognizance by the learned VI Additional Chief Metropolitan Magistrate, Hyderabad, vide C.C.Nos.65 of 2015 and 64 of 2015.