ASSISTANT EXECUTIVE ENGINEER, DISTRIBUTION/RURAL, TAMIL NADU ELECTRICITY BOARD Vs. A V K VELAYUTHARAJA AND STATE REP BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenge in this criminal revision case is to the judgment dated 30.12.2003 passed in Criminal Appeal No. 99 of 2002 by the Additional Sessions cum Fast Track Court No. I, Tirunelveli, wherein the conviction and sentence passed in Calendar Case No. 171 of 1997 by the Judicial Magistrate Court, Sankarankovil are set aside.

(2.) The epitome of the prosecution case can be stated like thus;

(3.) On receipt of Ex.P1, the investigating agency has done investigation and after completing the same, laid a final report on the file of the Judicial Magistrate Court, Sankarankovil and the final report has been taken on file in Calendar Case No. 171 of 1997.