REGENT COMPUTRONICS PVT. LTD.

PUBLIC PROSECUTOR Appellant

V/S

A.THOMAS Respondents

Referred Judgements :-

QUEEN EMPRESS V. JAVECHARAN [REFERRED TO]
R. V. EGGINTON [REFERRED TO]
R. V. MULLINS [REFERRED TO]
STATE V. MC KEAN [REFERRED TO]
WRIGHT V. STATE [REFERRED TO]
R. V. MULLINS [REFERRED TO]
ANDREWS V. UNITED STATES [REFERRED TO]
PRICE V. UNITED STATES [REFERRED TO]
KING V. MORTIMER [REFERRED TO]
R. V. CHANDLER [REFERRED TO]
R. V. KAKELO [REFERRED TO]
GRIMM V. UNITED STATES [REFERRED TO]
ROSEN V. UNITED STATES [REFERRED TO]
MONTGOMERY V. UNITED STATES [REFERRED TO]
BRANNAN V. PEEK [REFERRED TO]
R. V. JENKINS [REFERRED TO]
R. V. EVANS-JONES SORRELLY V. UNITED STATES [REFERRED TO]
R. V. CARR BRIANT [REFERRED TO]
R. V. TURVEY [REFERRED TO]
REX V. CLAY [REFERRED TO]
REX V. MUDGETT [REFERRED TO]
R. V. BICKLEY [REFERRED TO]
SURAT BAHADUR V. EMPEROR [REFERRED TO]
PUBLIC PROSECUTOR V. KANDASWAMY MUDALIAR [REFERRED TO]
IN RE: CHANDRASEKHARA IYER [REFERRED TO]
SUNDARAVADIVELU CHETTY V. STATE [REFERRED TO]
PUBLIC PROSECUTOR V. LAKSHMAMMA [REFERRED TO]
PUBLIC PROSECUTOR V. POCHA SANJIVA REDDI [REFERRED TO]
PUBLIC PROSECUTOR V. RAMUDU [REFERRED TO]
HAZURA SINGH V. EMPEROR [REFERRED TO]
MEHAR SINGH V. STATE OF PEPSU [REFERRED TO]
OUSEPH VARKEY V. STATE [REFERRED TO]
STATE OF VINDHYA PRADESH V. SHIVA BAHADUR SINGH [REFERRED TO]
GOVINDA BALAJI V. EMPEROR [REFERRED TO]
BHUNESHWARI PERSHAD V. EMPEROR [REFERRED TO]
SHEO SWARUP V. EMPEROR [REFERRED TO]
IN RE: KOGANTI APPAYYA [REFERRED TO]
EMPEROR V. ANWAR ALI [REFERRED TO]
KRISHNABIHARI LAL V. STATE [REFERRED TO]
HARI LAL GARDHAN V. EMPEROR [REFERRED TO]
WILAYAT KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURAJPAL SINGH VS. STATE [REFERRED TO]
ZWINGLEE ARIEL VS. STATE OL MADHYA PRADESH [REFERRED TO]
AJMER SINGH VS. STATE OF PUNJAB [REFERRED TO]
TRIMBAK VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
S A A BIYABANI VS. STATE OF MADRAS [REFERRED TO]
AHER RAJA KHIMA VS. STATE OF SAURASHTRA [REFERRED TO]
RAM KRISHAN ANOTHER GIAN CHAND VS. STATE OF DELHI [REFERRED TO]
PROMOD CHANDRA SHEKHAR VS. REX [REFERRED TO]
MAHFUZ ALI IN JAIL VS. STATE [REFERRED TO]
M C MITRA VS. STATE [REFERRED TO]
P VENKATA RAO VS. KING [REFERRED TO]
KING VS. S N SINGH RAI [REFERRED TO]
STATE VS. MINAKETAN PATNAIK [REFERRED TO]
LALCHAND TOPANDAS WADHWANI VS. STATE [REFERRED TO]
M S MOHIDDIN VS. STATE OF TAMIL NADU [REFERRED TO]
AMBUJAM AMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
PUBLIC PROSECUTOR VS. MAYANDI NADAR [REFERRED TO]
NUR MUHAMMAD V. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal preferred by the State of Madras against the acquittal by the learned Special Judge of Chingleput in C. C. No. 8 of 1955.

(2.) THE case for the Prosecution is : The complainant Rajabadar, P. W. 2 is the owner of a tea stall in the bazaar road in Saidapet, a Suburb of the City of Madras. He has been carrying on this tea stall for the last ten years. P. W. 2 is the owner of a house in the same street bearing door No. 111, worth Rs. 5000/- P. W. 2 was getting from his tea stall business a monthly income of Rs. 100.

(3.) FIVE years ago P. W. 2 had installed a radio set in the tea shop. In fact in the city of Madras such radios which are played practically during the working hours have become the standard equipment. P. W. 2 was taking out licence for two years and was using the radio with the help of the electric connection from a neighbouring house, But later that neighbour is said to have refused to give, the electric connection and the radio also is said to have gone out of order. P. W. 2 did not apply for a licence.

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PUBLIC PROSECUTOR Vs. A THOMAS

Referred Judgements :-

JUDGEMENT

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