UNION OF INDIA Vs. LAL CHAND

JUDGEMENT

(1.) THE Criminal Appeal arises out of the judgment of acquittal dated 25.07.2006 in E.O.C.C. No. 499 of 2002 on the file of the learned Additional Chief Metropolitan Magistrate, E.O.I., Egmore, Chennai.

(2.) THE case of the prosecution based on the prosecution witnesses is as follows:

(3.) CHALLENGING the judgment of acquittal passed by the trial Court, learned Special Public Prosecutor has submitted the following points for consideration: