SUB INSPECTOR OF POLICE KOILKUNTLA Vs. KARNATI SUBRAHMANYAM

JUDGEMENT

(1.) This Criminal appeal is filed against the judgment dated 28-11-1995 passed by the Court of Judicial Magistrate of I Class, Koilakuntal in C.C.No. 64 of 1992.

(2.) The accused was charged for the offence punishable under Sections 420 and 4861.P.C. As the prosecution failed to examine the witnesses and as the de facto complainant and also the Assistant Public Prosecutor failed to appear before the Court, the trial Court acquitted the accused. Challenging the order of acquittal, the State has preferred this appeal.

(3.) The case of the prosecution is brief is that the de facto complainant is the manufacturer and distributor of beedies under the name and style of "Vakil Brand Beedies" in Kurnool District and he is having dealers for his product in various taluks in Kurnool Town. As he is sustaining loss in his business, he verified his beedi stocks and sales in retail shops in Kurnool District. In this process at Koilakunta, he found the accused selling un-authorized and substandard beedies in the name and style of "Vakil Brand Beedies", in counterfeit printing packets. Therefore, he filed a complaint in Koilakuntal Police Station, which is registered as Cr.No.9/1992 under Sees. 420 and 4861.P.C.