Smt. U.Manjulaanju vs The State Of Ap.Rep.By Its P.P
2022 Latest Caselaw 6256 Tel

           HON'BLE SRI JUSTICE K.SURENDER

       CRIMINAL REVISION CASE No.1627 OF 2011
ORDER:

1. The petitioner was accused of committing theft of electric

motor in Bibi General and Cancer Hospital, Chanchalguda on

02.10.2008 at 6.30 a.m. The petitioner was caught red handed

and handed over to the police. Having investigated the case,

charge sheet was filed under Sections 454 and 380 of IPC.

2. The VIII Additional Chief Metropolitan Magistrate,

Hyderabad, having examined the witnesses P.Ws.1 to 5 and

marking Exs.P1 to P3, found that the petitioner was guilty for

the offence under Section 454 and 380 of IPC and sentenced

to two years rigorous imprisonment under each count.

3. On appeal, the learned Metropolitan Sessions Judge,

Hyderabad confirmed the conviction, however, reduced the

sentence of imprisonment under both the counts to one year

vide judgment in Criminal Appeal No.13 of 2011 dated

03.08.2011.

4. As seen from the record, the petitioner was shown as

waste paper picker. There are no other criminal cases, which

were registered against this petitioner. The offence is of the

year 2008 and 14 years have passed. The petitioner has

undergone the criminal trial and also the appeal proceedings

before the appellate courts over a period of fourteen years.

5. Though there are no grounds to interfere with the

conviction recorded by both the courts below, this Court is

deems it appropriate to reduce the sentence of imprisonment

to the period already undergone under both the counts.

6. Accordingly, this Criminal Revision Case is disposed off.

__________________ K.SURENDER, J Date: 29.11.2022 kvs HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.1627 OF 2022

Date: 29.11.2022.

kvs