SYED KAREEM Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the impugned judgment of the Trial Court convicting the appellants/accused no.1 and 2 for the offence punishable under Sec. 135 of the Electricity Act, 2003.

(2.) The Trial Court has sentenced the appellants to suffer rigorous imprisonment for a period of 1 year and to pay fine of Rs.10,000.00 each and in default to pay the fine amount, to suffer rigorous imprisonment for a period of 6 months.

(3.) Heard the learned counsel for the appellants and the learned High Court Government Pleader for respondent/State and perused the Trial Court records.