KRISHNAPPA Vs. STATE

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dtd. 28/6/2011 passed by the Court of I Addl. District and Sessions Judge, Mysuru in Spl. Case No.74/2008, wherein the accused - appellant has been convicted and sentenced for the offence punishable under Sec. 138(1)(a) of the Electricity Actw, 2003, Sec. 429 of IPC and Sec. 9 read with Sec. 51 of Wild Life Protection Act.

(2.) Heard the learned counsel for appellant and learned High Court Government Pleader for respondent - State and perused the material on record.

(3.) Brief facts of the prosecution case are :