STATE Vs. B. USMAN BEARY

JUDGEMENT

(1.) The State has preferred this appeal praying to modify and enhance the sentence passed in Special Case No.12/2009 dtd. 6/6/2011 by the Sessions/Special Judge, Udupi for the offences punishable under Ss. 135 and 138 of the Electricity Act, 2003 (for short hereinafter referred to as 'the Act').

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

(3.) The respondent - accused has been convicted for the offences under Ss. 135 and 138 of the Act and sentenced to pay fine of Rs.5,000.00 for the offence under Sec. 135 of the Act and fine of Rs.5,000.00 for the offence under Sec. 138 of the Act. In addition, the respondent - accused has been directed to pay the back billed amount of Rs.36,063.00. The respondent - accused has not challenged his conviction for the offences under Ss. 135 and 138 of the Act.