STATE Vs. KALI

JUDGEMENT

(1.) THE appeal against acquittal has been filed by the State, challenging the acquittal of the second accused in this case for the offences under Sections 39 (1), 44 (1) (c) of the Indian Electricity Act 1910 passed by the learned Judicial Magistrate, Arcot, made in C. C. No. 76/91 dated 16. 6. 1998

(2.) CHALLENGING the very same order of acquittal, the defacto complainant namely, the Assistant Executive Engineer, Tamilnadu electricity Board has also come forward with the criminal revision case against the order of acquittal passed by the learned Judicial Magistrate as stated above in Criminal Revision Case No. 1220 of 1998.

(3.) DURING the course of trial the prosecution in order to prove its case examined P. W. 1 to 6, filed Exs. P. 1 to P. 13 and marked M. Os. 1 to 7.