JAGMODHAN MEHATABSING GUJARAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted. This appeal is directed against the judgment of the High Court of Judicature at Bombay dated 23-1 -2006 in Criminal Revision Application No. 458 of 2005 and Criminal Revision Application No. l1 of 2006.

(2.) The Appellants in this appeal had been convicted by the Additional Chief Judicial Magistrate, First Class, Pune, by the judgment dated 21-12-1996 under Sections 39 and 44 of the Electricity Act, 1910 (hereinafter referred to as "the Act") and were also directed to pay a fine. These Appellants were directed to suffer three months' rigorous imprisonment. Appellants 1 and 3 were also directed to pay a fine of Rs. 40,000 each and Appellant 2 to pay a fine of Rs. 20,000 under Section 39 of he Act.

(3.) The Appellants, aggrieved by the said judgment of the Additional Chief Judicial Magistrate, Pune filed an appeal before the ad hoc Additional Sessions Judge, Pune being Appeal No. 12 of 1997. The learned Additional Sessions Judge again evaluated the entire evidence and examined the documents on record and reached the same finding and consequently dismissed the appeal filed by the Appellants.