(1.) PRESENT appeal has been filed by the petitioner/Delhi Administration against the judgment dated 4.8.2004 passed by learned Metropolitan Magistrate, whereby the respondent has been acquitted.
(2.) THE case of the prosecution as noticed by the trial court is as under:
(3.) THE complainant examined three witnesses. Statement of the respondent was recorded under Section 313 Cr.P.C. Besides recording of the statement, the respondent examined himself as DW -1.