SURAVARAPU VENKATESWARLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C., questioning the judgment, dated 12.05.2016 passed in Crl.A.No.42 of 2015, on the file of the II Additional Sessions Judge (FTC-I), at Khammam, confirming the conviction and sentence of rigorous imprisonment for a period of one year and a fine of Rs.1,000/-, in default, simple imprisonment for two months for the offence under Section 380 of I.P.C. imposed against the revision petitioner/accused in C.C.No.94 of 2011 on the file of the Judicial Magistrate of First Class, Madhira, dated 22.09.2014.

(2.) It is the case of the prosecution that on 21.04.2011, at about 2.00 p.m. at Bhavani Jewellery shop, Madhira Town, the accused, who is the revision petitioner herein, committed theft of purse of P.W.1, containing cash of Rs.11,500/-. The revision petitioner was tried for the offence punishable under Section 380 of I.P.C. The prosecution has examined P.Ws. 1 to 8 and got marked Exs.P1 to P8 and M.O.1 to prove the guilt of the accused. Neither oral nor documentary evidence was adduced on behalf of the accused. On a perusal of the entire evidence, both oral and documentary, the trial Court found the revision petitioner/accused guilty of the offence under Section 380 of I.P.C. and accordingly convicted and sentenced him as stated supra.

(3.) In an appeal preferred by the revision petitioner-accused against the said conviction and sentence, the learned II Additional Sessions Judge (FTC-II), Khammam, confirmed the conviction and sentence recorded by the trial Court. Aggrieved by the same, the revision petitioner/accused preferred this Criminal Revision Case.