MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant-accused under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and sentence passed by the I Additional District and Sessions Judge, Tumakuru in Spl.Case No.223/2014 dtd. 8/3/2016 for having found guilty and convicted the appellant for the offence punishable under Sec. 135 of the Electricity Act, 2003 and sentenced him to pay fine of Rs.94,047.00, in default of payment of fine, he shall undergo simple imprisonment for a period of 1 year.

(2.) Heard the arguments of learned counsel for the appellant and learned High Court Government Pleader for the respondent - State.

(3.) The rank of the parties before the Trial Court is retained for the sake of convenience.