STATE Vs. V RAMASAMY

JUDGEMENT

(1.) This memorandum of criminal revision is directed against the judgment dated 08.08.2008, and made in C.C.No.1986 of 2002, on the file of the learned Judicial Magistrate, Pattukottai, acquitting the first and second accused as the offence under Section 39(1) and 44(1)(c) of Indian Electricity Act have not been proved by the prosecuting agency beyond all reasonable doubts. Challenging the legality of the judgment, the complainant has approached this Court by way of this criminal revision.

(2.) For easy reference, the appellant herein may hereinafter be referred to as the complainant and the respondents herein may hereinafter be referred to as the first and second accused.

(3.) The related facts and circumstances which giving rise to the memorandum of criminal revision may be summarised very briefly as follows:-