State vs Selvapathy Mudhali <BR>The Assistant Executive Engineer, Operation and Maintenance, Town/Tamil Nadu Electricity Board, Arcot, North Arcot Ambedkar District Vs R. Selvaraj and Selvapathy Mudali

A.K. Rajan, J.—This is an appeal against acquittal filed by the Government. Against the acquittal, the Electricity Board has also filed a

revision. The facts of the case are as follows:

The first accused is the owner of the Service Connection No. 4508 given to his Rice Mill at Door NO.3/A, Rajagopalan Street, Thoppukana,

Arcot. According to the prosecution, the Rice Mill has been leased out to the second accused. During the pendency of the appeal, the first

accused died. The case of the prosecution is that on 11.12.1990, when the officers of the Electricity Board inspected the service connection at

12.30 p.m., it was found that the meter was fixed with bogus seals. They also examined one Sabapathy, who is the brother of the second accused.

Since the meter was fixed with bogus seals, a complaint was filed against the accused.

P.W.1, the Assistant Executive Engineer would state in his evidence that on 11.12.1990, he along with his officers inspected the service

connection No.4508 at about 12.30 p.m. after observing the formalities as prescribed by the rules. It was found that the seals fixed in the meter

were not genuine. After the receipt of the report of the Assistant Executive Engineer, (M.R.T.) Ex.P.2, by the Assistant Executive Engineer

(A.P.T.S.) on 11.12.1990, a complaint was given to the police along with the report of the Assistant Executive Officer (M.R.T.) and the statement

Ex.P.3, given by one Sabapathy, the brother of A2 and also the statement Ex.P.4 given by Murugesan. At the time of inspection, Selvaraj, son of

A1 (since deceased), who owned the electricity service connection was present. His statement is Ex.P.5. The seals that were handed over by

P.W.1 contained Nos.292526, 292527. The meter inspected has 3 phase-25 amps. Meter was tested on 21.7.1987 and fixed in the service

connection on 13.8.1987. The numbers engraved in the seals which were kept in the laboratory are 66564 & 66563 and 66565 & 66566. It is

stated that this meter has been tampered with as and when required and the seals were removed and the meter was made dysfunctional, thereby

the consumption was reduced and after use, the seals were refixed. The proof of such malpractice is the change in the Numbers that were found in

the seals. Therefore, the loss that was sustained by the Electricity Board was calculated at Rs.1,06,580/-. When charge sheet was filed and

prosecuted, the trial Court acquitted the accused on the ground that the charge has not been proved beyond reasonable doubt.

The Magistrate held that the exhibits which are marked on the side of the prosecution to prove the number of the seals which were fixed by the

department was not in original and only a copy was filed. Therefore, they are not admissible in evidence. Further, the learned Magistrate says that

the electricity service connection was effected in the year 1985, whereas the meter was said to have been fixed in 1987. Further, there is no

evidence on the side of the prosecution as to the sanctioned load and on these reasons the Magistrate found that the prosecution has not put forth

all the facts before the Court. Further, the Magistrate has stated that when the meter was fixed in the year 1985, what was the reason to test the

meter once again in 1987 was not known. These defects raised doubt on the case of the prosecution and further, the Magistrate refused to accept

that these seals in the meter were fixed in the service connection owned by Rajabathar. On these reasons, the Magistrate found that the charges

against the accused have not been proved.

The reasoning given by the Magistrate that the reason for testing the meter once again within two years was not known, is not acceptable. If

necessity arises, the meter can be tested even within a short period. Therefore, this cannot be a valid ground. Further there is no necessity for the

prosecution to state the connected sanctioned load in their case. So the reasons given by the Magistrate to acquit the accused, are not acceptable.

Anyhow, Exhibits P.8 & P.9 marked by the prosecution show the original number of the seals with reference to the Service Connection with 5

amps single phase meter. Ex.P.6, the Electricity Meter Card shows that it is a 3 phase electricity service connection with 25 amps. Therefore,

Ex.P.8 and 9 are not the real records connected with the service connection. This cannot be a basis to prove that the seals in the meter are as

stated in Exs.P8 & P9. Therefore, there is no evidence to show that the seals found in the meter have been tampered with and new seals have

been put by the consumer. Therefore, the charge that the consumer has tampered with the electricity service connection has not been proved.

Hence the acquittal of the accused by the trial Court cannot be set aside. Therefore, the appeal and the revision against the acquittal are dismissed.