B.P. MARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused feeling aggrieved by the Judgment and order of conviction and sentence passed by the I Additional District and Sessions Judge, Mysore, in Spl. Case No.101/2008, wherein, he has been convicted and sentenced for the offences punishable under Sec. 138(1)(a) of the Electricity Act, 2003, Sec. 429 of IPC and Sec. 9 read with Sec. 51 of the Wild Life (Protection) Act, 1972.

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

(3.) It is the case of prosecution that the accused has unauthorizedly drawn electricity connection to the fence put up by him around his land bearing Sy.No.91/6 P-2 of Naganapura village, Hullalli Hobli, Nanjangud Taluk. On 24/11/2007, a female elephant came in contact with the said fencing and died due to electric shock.