N.Anand Venkatesh, J. - (1.) This Criminal Revision petition has been filed aggrieved by the order of the Additional District and Sessions Judge, Gobichettypalayam, made in C.A.No.152 of 2009 confirming the order of conviction and sentence passed by the Principal Assistant Sessions Court, Gobichettipalayam for an offence under Section 450, 392 and 394 IPC.
(2.) The case of the prosecution is that on 02.10.2008 at about 12.30 a.m when the de facto complainant [PW-1] was in her house, the accused committed trespass by entering into the house of PW-1 and committed a robbery of cash of Rs.4,900/- [Rupees Four Thousand Nine Hundred Only] and when the same was resisted by PW-1, voluntarily caused simple injuries. On a complaint given by PW-1, an FIR was registered by the respondent Police in Cr.No.203 of 2008 on 02.10.2008 at about 4.30 a.m for an offence under Section 457 and 384 IPC.
(3.) The petitioner is well known to PW-1 and he is her neighbour. PW-1 is living alone and she was working at Amarjothi Mill. On 01.10.2008, she returned back from work at around 11.00 p.m. At about 12.30 a.m when she was sleeping in a Cot near the door entrance, the accused entered the house of PW-1 and demanded money and starting pressing her neck. PW-1 requested the accused not to harm her and voluntarily handed over a sum of Rs.4,900/- [Rupees Four Thousand Nine Hundred Only] from her house. In the course of events, when she resisted the attempt made by the accused, the accused had bitten her in the right little finger and also pushed her and left the scene of occurrence by threatening her not to tell about the incident to anyone.;