S. KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused in Special Case No.15/2004 on the file of the Court of I Additional Sessions and Special Judge at Mysuru has preferred this appeal challenging the judgment and order dtd. 17/4/2010, wherein he has been convicted and sentenced for offences punishable under Ss. 39 and 44 of the Indian Electricity Act.

(2.) Heard both side and perused the material on record.

(3.) The case of the prosecution is that on 17/7/1998, PW.1-working as Assistant Executive Engineer, KEB (Vigilance) squad, Mysuru along with his staff inspected the installation of meter bearing R.R.No.P.8022 belonging to accused and found that he was dishonestly abstracting the electric energy by cutting the sealing wire put to the meter and fixing it to the seal by using adhesive and he had tampered the electric energy and thereby committed offences punishable under Ss. 39, 39A and Sec. 44 of Indian Electricity Act, 1910 and Sec. 379 of IPC.