DEPUTY ENGINEER Vs. LUHAR SALIM AHMED ABDUL GAKUR

JUDGEMENT

(1.) The applicant - original complainant was called upon to address on the aspect of maintainability of the leave to appeal under Sec. 378(4) of the Code of Criminal Procedure (hereinafter referred to as "Code"), seeking leave to appeal against the impugned judgment and order arising out of the offence punishable under Sec. 135(1)(b) of the Indian Electricity Act, 2003.

(2.) Learned advocate Mr. S.P. Hasurkar for the applicant - original complainant has invited attention of this Court to Sec. 156 of the Indian Electricity Act, which reads as under: Sec. 156

(3.) He has further submitted that Sec. 372 of the Code confers right of appeal to the victim against any order passed by any Court acquitting the accused. At this stage, Mr. Hasurkar, learned advocate has invited attention of this Court to the term "victim" as defined under Sec. 2(w)(1) of the Code, which reads as under: