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Judgment
5 paragraphs · 149 wordsRam Prasanna Sharma, J
Heard on application for grant of leave to appeal under Section 378(4) of CrPC.
This petition is preferred against the judgment of acquittal dated 30.4.2018 passed by Special Judge under the Electricity Act, 2003, Durg (CG) in Special Criminal Case No.1126/2013 wherein the said Court acquitted the respondent for the charges under Section 135 of the Electricity Act, 2003.
It appears from the record that no single witness has been examined by the petitioner/complainant side before the trial court. In absence of any evidence, charges of abstraction of energy was not established. When it is of no evidence, there is nothing to interfere with the order of the trial Court. It is not a case where the respondent should be called for full consideration of the matter.
Accordingly, the application for leave to appeal is rejected. Consequently, the CrMP stands dismissed.