VAZEER SAHEB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant was tried and convicted for an offence punishable under Sections 39 of the Indian Electricity Act, 1910 and Section 379 IPC. Therefore, he is before this court.

(2.) I have heard Sri. Lokanath K., learned counsel for accused and learned Government Advocate for the State.

(3.) THE prosecution has relied on the evidence of PW.1 -M.B. Shivashankar, Junior Engineer of KPTCL, MT Division, PW.2 -J.V. Sequera -Assistant Engineer of KPTCL, M.R. Division, PW.3 -N.P. Kantharaju, Assistant Executive Engineer, KPTCL, Vigilance Squad, PW.5 -Moodaligowda, Head Constable of Vigilance Squad and evidence of independent witness namely PW.4 -Krishnamurthy.