R K MEHRA Vs. STATE

JUDGEMENT

(1.) Criminal Revision Petition 105/2001 is directed against the order dated 04.11.2000 of the Metropolitan Magistrate, whereby the learned Magistrate has acquitted the respondents of the charge under Section 63 of The Copyright Act, 1957 and Section 420/120-B of the Indian Penal Code.

(2.) Brief facts of the case as noted by the learned Metropolitan Magistrate are as follows:-

(3.) The prosecution in order to prove their case examined six witnesses. Of these, PW-3, Ajay Kumar and PW-4, Vijay Kumar are the decoy and shadow witnesses and PW-6 is Inspector Dhanveer Dutt. PW-5, Rajinder Kumar is the complainant.