PUBLIC PROSECUTOR Vs. MOHAMED ALI

JUDGEMENT

(1.) The learned Public Prosecutor has filed this appeal against the judgment of the Second Additional District Munsif Magistrate, Vijayawada, acquitting the sole accused altogether.

(2.) The relevant facts are as follows.

(3.) The Superintendent-in-charge, Central Telegraph Office, Vijayawada, filed a complaint on 13-11-1963, in the Court of the Judicial First Class Magistrate, Vijayawada, in which he stated as follows:-