LAKSHMINARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dtd. 19/11/2011 passed by the Court of I Additional District and Sessions Judge, Tumkur in Spl.C.No.202/2007, wherein accused Nos.1, 2 and 4 have been convicted for the offence punishable under Ss. 136 and 137 of Electricity Act, 2003.

(2.) The trial Court has sentenced the appellants to undergo imprisonment for three years and to pay a fine of Rs.5,000.00 each and in default of payment of fine, to further suffer imprisonment for six months.

(3.) Heard the Learned counsel for appellants and learned High Court Government Pleader for respondent/State and perused the evidence and material on record.