RAJU GADEPPA DODDAMANI Vs. STATE

JUDGEMENT

(1.) This appeal is by the accused No. 1 in Special Case (Elec) No. 23/2007, challenging the judgment of conviction and order of sentence dated 11.03.2010, passed by the Principal District and Sessions Judge and Special Judge, Davanagere, convicting the accused No. 1-appellant herein for the offence punishable under Section 136 of the Electricity Act, 2003 and sentenced him to undergo simple imprisonment for a period of one year.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) The accused pleaded not guilty to the charge framed and claimed to be tried. In order to prove its case, the prosecution examined 07 witnesses, marked 4 documents as at Ex.P.1 to P.4 and got marked M.Os. 1 to 4. On appreciation of oral and documentary evidence, by the impugned judgment of conviction and order of sentence, the Trial Court convicted the accused for the offence punishable under Section 136 of the Electricity Act, 2003 and imposed sentence as stated supra. Being aggrieved by the same, the present appeal is preferred by accused No. 1.