A. S. SUBRAMANYA Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellants-accused Nos.1 and 2 under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and sentence passed by the Additional District and Special Judge, Chikmagalur in Special Case Nos.24/2009 and 52/2009 in common judgment dtd. 12/1/2012 for having found the appellant Nos.1 to 3 guilty for the offence punishable under Sec. 379 of IPC read with Sec. 136 of Indian Electricity Act, 2003 and sentenced to undergo simple imprisonment for a period of one month and also given set off by acquitting accused Nos.4 and 5.

(2.) Heard Ms. Rashmi M.R., learned counsel as amicus curiae for the appellants 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.