INSPECTOR RPF SECUNDERABAD Vs. K SUHAN RAO

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor and Sri Mohd. Irfan appearing on behalf of accused.

(2.) Criminal Appeal No.1469 of 1997 is preferred by the State as against the judgment dated 21-4-1995 in C.C. No.202 of 1992 on the file of XIII Metropolitan Magistrate for Railways at Secunderabad.

(3.) Criminal Appeal No.1470 of 1997 is preferred by the Inspector, RPF, Secunderabad, aggrieved by the awarding of sentence of fine only in contravention of Section 3 of the Railway Property (Unlawful Possession) Act, 1966, (hereinafter for short referred to as 'the Act' for the purpose of convenience).