MALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above appeal is filed challenging the judgment of conviction and order on sentence dated 09.10.2012 passed in (K) Special Case No.4/2010 by the Court of Special Judge/II Additional Sessions Judge at Bijapur.

(2.) The brief facts of the case are as follows ;-

(3.) It is alleged against the accused that the accused/appellants that the accused/appellants have committed theft of 4832 units of energy worth of Rs.34,494/- and caused loss to the HESCOM. It is also stated that at the time of conducting raid on the date and time above stated the PW.2 has drawn spot panchanama as per Ex.P.5.