HOLEPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both these appeals arise out of the Single Judgment passed by the Addl. Sessions/Special Judge, Bijapur in Special Case No.4/2009 dated: 26-09-2012 convicting accused Nos.2 to 8 for the offences punishable U/Secs.135(1) (b) (d) of the Electricity Act 2003, sentencing them to pay a fine of Rs.3,68,220/-, in default to undergo simple imprisonment for one year.

(2.) The brief case of the prosecution is as under:-

(3.) The learned Special Judge took the cognizance of the said offences and registered the case. In the meanwhile it appears that accused No.1 died, the case against accused No.1 stands abated.