KAILASKUMAR BHAWARLAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS bunch of Cri.Revn.Applications can conveniently be decided and disposed of by this common Judgment; since these Cri.Revn. Applications are arising out of the common Judgment and Order dated 11th April, 2001 passed by the learned Additional Sessions Judge, Nandurbar in Criminal Appeal Nos. 1/2001 to 11/2001, filed by present applicant.

(2.) MR . Hari Shripat Patil, Junior Engineer working with Maharashtra State Electricity Board, Ranala, Dist. Nandurbar lodged First Information Report with Taluka Police Station, Nandurbar on 30th July, 2000 alleging that, Line Helper Bhika Mali informed to him that, aluminium wire which were on the poles of M.S.E.B., Vatbare, approximately 2000 fts. was missing. Hence, he went to the spot and noticed that 2000 fts. wires and 3 topes of cut -outs in the D.P were missing. Accordingly, he filed First Information Report. On the basis of said F.I.R., CR No.80/2000 was registered with Taluka Police Station, Nandurbar. After necessary investigation, police authority submitted the charge sheet against the respective persons culminating into following criminal cases : -

(3.) THE learned Judicial Magistrate, F.C., Nandurbar framed the Charge. He delivered judgment on 9th January, 2000 and acquitted all the accused persons. While acquitting the accused persons from the charge of offence punishable U/Section U/Section 379 of the Indian Penal Code, the learned Magistrate directed to deliver the muddemal property to the M.S.E.Board.