STATE OF RAJASTHAN Vs. PREM CHAND & ANR.

JUDGEMENT

(1.) This appeal has been filed by the State against the order of acquittal passed by the learned Chief Judicial Magistrate, Jaisalmer in Criminal Case No. 134/89 State v. Premchand and Kishanlal on 14.11.1990 .

(2.) The respondents Premchand and Kishanlal were charged under Section 292 of the Indian Penal Code, 1860 Section 52A read with Section 68A of the Copyright Act, 1957 and Section 7 of the Cinematograph Act, 1952.

(3.) The prosecution story was to the effect that on 24.2.89, PW 4 Pratap Singh SHO Police Station, Jaisalmer went to a shop, which was being run in the name and style of Krishna videos and recovered 11 video cassettes lying in the shop. A Television-set along with a VCR-set, which were lying in the shop were also seized. According to the prosecution story, the accused Premchand was the owner of the said shop and the accused Kishanlal was in his employment.