B S KAREEM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused No.1') arrayed as accused No.1 and accused No.2 were tried for offences punishable under sections 39, 39A & 44 of the Indian Electricity Act, 1910 r/w section 379 IPC. The learned trial Judge acquitted accused No.2 of aforestated offences and convicted accused No.1 for offences punishable under sections 39 & 44 of the Act. Therefore, accused No.1 is before this court.

(2.) I have heard Sri P.Nataraju, learned counsel for accused No.1 and Sri B.Visweswaraiah, learned HCGP for State.

(3.) IT is the case of prosecution that accused No.1 was the registered consumer of R.R.No.AEH 432/6/21, installed to his house bearing No.41, situate in Gargeshwari Village, T.Narasipur Taluk. Accused No.1 being the registered consumer had tampered meter by displacing terminal cover and connecting main wire to load wire, bypassing meter to prevent meter from recording consumption of electric energy and thereby committed offences punishable under sections 39 and 44 of the Act. It is also alleged that accused No.1 by aforestated acts had caused loss of revenue to the tune of Rs.1,21,324/ - to KPTCL. The prosecution has relied on evidence of PW1 to PW10 and documents as per Ex.P.1 to Ex.P.10 and material objects as per M.O.1 and M.O.2.