1. The State is appellant herein. It challenges the judgment in Criminal Case Number 251/86/B on the file of Judicial Magistrate, First Class,
Panaji, dated 25th October 1993.
2. The charge against the respondent before the Magistrate was that on 28-7-1986, at about 16 hours, the respondent has committed a criminal
trespass into the property of Mr. Tito Menezes under Survey No. 2/3 and and threatened the labourers therein with dire consequences if they did
not stop the work. Accordingly, the accused was charged under Sections 506 and 447 of IPC. On the basis of this charge, the trial was
proceeded and at the end of the trial the Magistrate found the respondent was not guilty and he was acquitted.
3. The learned Public Prosecutor attacked the judgment on various grounds he has taken me to the evidence and the complaint made before the
Magistrate. P.W. 1 admits in his chief examination that property dispute in respect of which offence is alleged to have been committed is going on
between him and the respondent. He admitted that a civil dispute is pending in respect of the property between him and the respondent.
4. In order to sustain a prosecution u/s 447 - Criminal trespass - it is common knowledge that the accused must be shown to have committed the
offence as defined u/s 441 which says ""Whoever enters into or upon property in the possession of another with intent to commit an offence or to
intimidate, insult or annoy any person in possession of such property ....."". Therefore, it is needless to say that in order to sustain a prosecution, it
should be established before the Court that the complainant is entitled to have an unquestionable possession of the property in exclusion of the
entire cleared at the time of trespass alleged. Admittedly, in this case, such a possession cannot be presumed or established. It is admitted case that
a genuine dispute is going on between the parties and a suit is pending. Apart from that, there was no evidence made out in this case even by the
de facto complainant himself. He, in his cross-examination admits that he has not seen the incident nor he heard the threats. He had the information
about the trespass only from his other labourers. The criminal action complained of was that the respondent has removed the cap of one of the
labourers and threatened. These facts have not been proved.
5. P.W. 2 is one of the labourers who was examined before the Court below. He says that he was working in the compound from 9.00 a.m. to
6.00 p.m. and in the evening one boy came there and objected to their doing any work in the property and caught hold of the cap of one Tukaram
and threw him down. P.W. 2, however, could not say whether that boy was the accused who was present in Court at the time of his examination.
Therefore, apart from the legal infirmity which I pointed out earlier even in evidence, the prosecution witness did not spell out anything which
discloses the offence against the respondent. In view of these facts before this Court I do not find any reason to interfere with the judgment of the
Court below.
6. I confirm the judgment and dismiss the Appeal. There shall be no order as to costs.
7. Appeal dismissed.