(1.) THIS is a criminal appeal filed by the State under Section 378 Crl.P.C., against the judgment, dt. 22nd December, 1981 in STC No. 186 of 1981 on the file of the Court of the learned Judicial First Class Magistrate, Mayuram, finding that the accused Kalyanasundaram, Respondent herein is not guilty under Section 56(2)(c) of the Tamil Nadu Chit Funds Act, 1961 (Act No. 24 of 1961) hereinafter referred to as the Act, and acquitting him under Section 255(1), Crl.P C.
(2.) THE complainant - Chit Registrar, Mayuram, appointed under Section 51 of the Act, having jurisdiction over Mayuram Sub District filed the complaint before the lower court which reads as follows:
(3.) ON a consideration of the evidence available on record, the lower court had found the accused not guilty of the offence with which he had been charged by the lower court. Aggrieved by the above decision of the lower court, the State has preferred this appeal, inter alia, contending that the learned Magistrate has erred in thinking that holding of the chit auction on 18th August, 1980 instead of 16th August, 1980, without observing the formalities required, such alteration would not offend the provisions of Section 9, which is punishable under Section 56(2)(c) of the Tamil Nadu Chit Fund Act.