DADAPEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (hereinafter referred to as accused no.1 and 2) have filed this appeal against the judgment of conviction for an offence punishable under Section 39 of the Indian Electricity Act, 1910. Accused no.1 is the father of accused no.2. They are on bail.

(2.) THE learned counsel for appellants is absent.

(3.) IN Criminal Appeal No.1680/2013 dated 07.10.2013 (in the case of Surya Baksh Singh Vs. State of Uttar Pradesh), the Supreme Court has held: -