Shaik Abdul Gaffar, vs The State Of Ap Rep By Tis Pp Hyd., ...
2022 Latest Caselaw 973 Tel

              HONOURABLE JUSTICE G. SRI DEVI

                   CRL.R.C.No.1558 of 2006

JUDGMENT:

This Criminal Revision Case is directed against the

judgment of the learned V Additional Sessions Judge (Fast Track

Court), Nizamabad, in Crl.A.No.77 of 2000 dated 19.04.2006,

whereby the learned Judge, confirmed the conviction and

sentence of rigorous imprisonment for one year and to pay a

fine of Rs.100/- in default to suffer rigorous imprisonment for

three months imposed against the revision petitioner for the

offence punishable under Section 379 of I.P.C. by the learned

Judicial First Class Magistrate (Special Mobile), Nizamabad, in

C.C.No.329 of 1998 dated 07.09.2000.

Brief facts of the case of the prosecution are that on the

night of 24.09.1997 the revision petitioner/accused committed

theft of Bajaj Cub Scooter bearing No.AP 25 2197 worth

Rs.10,000/- belongs to P.W.5-K.Sangameshwar from his house.

Basing on the complaint lodged by P.W.5, a case in Crime

No.114 of 1997 has been registered against the revision

petitioner for the offence punishable under Section 379 of I.P.C.

and after completion of investigation the police filed a charge

sheet against the revision petitioner/accused. The revision

petitioner/accused was tried for the offence punishable under

Section 379 of I.P.C.

The prosecution has examined P.Ws.1 to 6 and got marked

Exs.P1 and P3 to prove the guilt of the revision

petitioner/accused. On behalf of the revision petitioner/

accused, neither oral nor documentary evidence was adduced.

On a perusal of the entire evidence, both oral and documentary,

the trial Court found the revision petitioner/accused guilty of

the offence punishable under Section 379 of I.P.C. and

accordingly convicted and sentenced him as stated supra.

In an appeal preferred by the revision petitioner-accused,

the learned appellate Court dismissed the appeal and confirmed

the conviction and sentence imposed against the revision

petitioner/accused. Aggrieved by the same, the revision

petitioner/accused preferred this criminal revision.

Heard learned Counsel for the revision petitioner/

accused, the learned Assistant Public Prosecutor for the

respondent-State and perused the record.

There is concurrent finding of both the Courts below with

regard to guilty of the revision petitioner/accused and the

learned Counsel for the revision petitioner/accused has also not

shown me anything, which would discredit the evidence.

Therefore, there is no interference warranted as far as

conviction is concerned, but with regard to the sentence, it may

be mentioned that the offence took place in the year 1997 and

almost 24 years have passed and during this period the revision

petitioner/accused must have repented for what he did. In

these circumstances and in the interest of justice, it is

expedient to reduce the sentence of imprisonment to the period

already undergone by the revision petitioner/accused, while

maintaining the sentence of fine.

The Criminal Revision Case is disposed of and the

sentence of rigorous imprisonment for one year for the offence

punishable under Section 379 of I.P.C. is reduced to the period

already undergone by the revision petitioner/accused while

maintaining the sentence of fine.

_________________ JUSTICE G. SRIDEVI 03.03.2022 gkv