HASANSAB MODINSAB KOCHHARAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned Additional State Public Prosecutor.

(2.) The appellant was the accused in the following background:

(3.) The learned Counsel for the appellant would contend that, it cannot be said that the prosecution had established its case beyond all reasonable doubt. The alleged meter that was seized from the premises of the appellant had R.R. No. as mentioned above. However, the material object that was produced as electric meter that was seized, did not contain the R.R. No. of the appellant's installation. Therefore, the Court below having overlooked this glaring aspect of the matter, would absolve the appellant of any such charge, as it cannot be said that the prosecution had established its case beyond all reasonable doubt.