STATE OF RAJASTHAN Vs. MOHD. HANIF

JUDGEMENT

(1.) This appeal is directed against the order of acquittal dated 4.10.1985 passed by Judicial Magistrate, 1st Class, Chittorgarh in Cr. Case No. 546/78 for the offence of theft of electricity.

(2.) With the assitance of the learned Public Prosecutor and the learned counsel for the accused, I have scrutinised the records of the case and have carefully reappreciated the oral and documentary evidence on record.

(3.) On rescrutiny of the record, the impugned judgment in the light of reappreciated evidence discloses that the learned Judge was right in acquitting the accused. The learned Judge has properly appreciated the evidence on record and he has given adequate reasons of coming to the conclusion that the accused are required to be acquitted.