N. G. RAMAN Vs. S. NARASINGH

JUDGEMENT

(1.) The appeal is directed against the judgment dated January 7, 2009 of acquittal passed by the Chief Judicial Magistrate at Paschim Medinipur in U.R. 65/2001 (N. G. Raman vs. S. Narasingh @ Srinivas Rao and Anr.) under Sec. 3 (a) of the Railways Property (unlawful possession) Act, 1966.

(2.) Let the penal provision under Sec. 3 (a) of the Railways Property (Unlawful Possession) Act, 1966, be first extracted as herein below:-

(3.) Prosecution's case started pursuant to a complaint dated March 7, 2002. The appellant/complainant has alleged therein against the respondent/accused persons in the following manner:-