WBSEDCL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant, an electricity distribution company and the defecto complainant namely West Bengal State Electricity Distribution Company Limited, is aggrieved and dissatisfied with the judgment and order dtd. 27/7/2011, of acquittal of respondent no.2, passed by the trial court in the Case No. Spl. (EL) 35 of 2010.

(2.) The trial was done in connection with Saltora Police Station Case No.21/10 dtd. 25/3/2010 under Sec. 135 (1) (a) of The Electricity Act, 2003. By dint of the said judgment and order dtd. 27/7/2011, which is impugned in this appeal, the trial court has acquitted the opposite party no.2 from the charges under Sec. 135 (1) (a) of The Electricity Act, 2003.

(3.) The criminal justice system was set in motion by the appellant company by filing a written complaint in Saltora Police Station on 25/3/2010. The contentions therein inter alia may be narrated as hereinafter :