STATE OF MAHARASHTRA Vs. JITENDRASINGH BALBIRSINGH

JUDGEMENT

(1.) Heard learned A.P.P for the Appellant-State.

(2.) By this appeal, the appellant-State of Maharashtra, has impugned the judgment and order dated 1 st February, 2002 passed by the learned Judicial Magistrate First Class, Khalapur in regular Criminal Case No. 151 of 1994, acquitting the respondents-accused of the offences punishable under Section 379 r/w 34 of the Indian Penal Code and under Sections 39 and 44 of the Indian Electricity Act.

(3.) A few facts as are necessary to decide the aforesaid appeal are as under :