VIJAY SUNAR Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) CRIMINAL Appeal No. 720 of 2007 filed by Mr. Vijay Sunar is directed against the impugned judgment dated 11th October 2007 and the order of sentence dated 17th October 2007 passed by the learned Additional Sessions Judge ('ASJ') [Electricity] in Complaint Case No. 34 of 2006 convicting the Appellant of the offence under Section 135 of the Electricity Act, 2003 ('EA'), sentencing him to undergo rigorous imprisonment for three years and determining the civil liability to Rs. 6,57,770.

(2.) CRIMINAL Appeal No. 23 of 2008 by North Delhi Power Limited ('NDPL') is directed against the impugned judgement dated 11th October 2007 to the extent that it limits civil liability of Mr. Vijay Sunar to Rs. 6,55,770 under Section 154 (5) of the EA.

(3.) DURING the trial, Mr. V.P. Sharma, Manager (Enforcement), NDPL was examined as PW -1, Mr. Mukesh Kumar Gupta, Assistant Manager Criminal Appeal Nos. 720 of 2007 & 23 of 2008 Page 2 of 9 (Enforcement), NDPL as PW -2, Mr. Ashok Kumar Gupta, authorized representative of NDPL as PW -3. Mr. Vijay Sunar himself was examined as DW -1.