STATE OF RAJASTHAN Vs. SAMPAT LAL

JUDGEMENT

(1.) The State of Rajasthan has preferred this appeal against the judgment and order dated 9.10.1984, passed by the Judicial Magistrate No. 3, Kota in Case No. 417/84 for the offence under Sec. 408 Penal Code whereby he has acquitted the accused respondent.

(2.) The necessary facts giving rise to this appeal in brief are as under-

(3.) That on 8.3.1976,Ratan Lal PW. 1 lodged a First Information Report in Police Station Kotwali, Kota bearing FIR No. 46/76 under Sec. 408 Penal Code in which he stated that on 7.3.1996 in Kota Cooperative Consumer wholesale Store (Cloth Branch), there was a Goderage Almahar from which, Rs. 3829.00has stolen and the keys of the store were lying with the accused respondent.