SHARAD GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicantaccused Sharad Gupta was chargesheeted by the Railway Protection Force (for short, RPF) for commission of offence punishable under Section 143 of the Railways Act, 1989 (for short, the Act, 1989) on a charge that on 16.10.1988 he was found involved in purchase and sell of computerized railway tickets reserved for different destinations with a view to carry on such business.

(2.) The applicant herein abjured the guilt by stating that he has not committed any offence and he has been falsely been implicated in this case.

(3.) In order to bring home the offence, the prosecution examined three witnesses namely; RP Singh (PW1,Head Constable, RPF), G.Singh (PW2, Constable, RPF) and Prince A.K. (PW3, Sub Inspector, RPF) and brought seizure memo (Ex. P/1 to P/3) along with articles on record. The accused did not bring any document on record, but his statement under Section 313 of the Code of Criminal Procedure (for short, Code) was recorded.