G. ELANGO Vs. STATE

JUDGEMENT

(1.) The Revision petitioner is a railway employee was accused for the theft of railway property and tried for offence under Sec. 3(a) of Railway Property (Unlawful Possession) Act, 1966 along with one James (died pending trial and charge got abated against him).

(2.) On behalf of the complainant, 7 witnesses were examined, 23 Exhibits and 3 material objects were marked.

(3.) The Trial Court held the accused/revision petitioner guilty. Convicted and sentenced to under 6 months Rigorous Imprisonment and to pay fine of Rs.1,000.00 in default to undergo 2 months simple imprisonment.