UNION OF INDIA Vs. TAJ

JUDGEMENT

(1.) This appeal is preferred by the State calling in question the judgment of acquittal passed by the Special Court for Economic Offences, Bangalore in C.C.No.958/2000 dated 05.01.2010 for the offence punishable under Section 3(a) of the Railway Property (Unlawful Possession) Act, 1966.

(2.) Facts of the case as divulged from the material on record are that:

(3.) Cognizance was taken. Accused were secured and produced before the Court. In order to prove the case against the accused, the prosecution examined as many as 13 witnesses and got marked Exs.P1 to P28 documents. Material Objects MOs.1 to 13 were also got marked. However, accused did not choose to lead any evidence inspite of they being examined under Section 313 of Code of Criminal Procedure, 1973.