STATE OF M.P. Vs. GHANSHYAM

JUDGEMENT

(1.) THIS is an appeal against the order of acquittal of the respondents passed by the Chief Judicial Magistrate, Tikamgarh in Criminal Case No. 392/82 of the offence under Section 39 of the Indian Electricity Act read with Section 379 of the Indian Penal Code.

(2.) ON 9.4.1982, when the complainant, J.A. Kuldeep (PW -3), Sub -Engineer of the Madhya Pradesh Electricity Board was on supervision duty alongwith his lines man found the respondent running a thresher by taking electricity direct from the pole.

(3.) THE defence was false implication. The prosecution examined in all six witnesses at the trial.