UNION OF INDIA (UOI) BY INSPECTOR/RPF SOUTHERN RAILWAY Vs. N. BALACHANDRANA S/O M.G.T. PILLAI AND S. VISHWANATHA S/O LATE M. SWAMINATHAN SR. COMMERCIAL CLERK

JUDGEMENT

(1.) THIS is State Appeal against the judgment, of acquittal in C.C. No. 1240/1996 dated 14.8.2002 on the file of the Special Court for Economic Offences, Bangalore.

(2.) INSPECTOR RPF/Southern Railway. Bangalore filed a private complaint under Section 200 of Cr.P.C. against the accused Nos. 1 and 2 for an offence punishable under Section 3(a) of Railway Property (Unlawful Possession) Act, 1966.

(3.) PROSECUTION examined PWs -1 to 18 and marked Exs.P1 to P72 and M.Os.1 to 20. The trial court on appreciation of the evidence held that, the prosecution has failed to prove the alleged offence beyond reasonable doubt, and by its judgment has acquitted the accused. Against the order of acquittal, State has filed this appeal.