DEEPAK CHAWLA Vs. STATE

JUDGEMENT

(1.) THIS is an appeal filed by Mr. Deepak Chawla against the impugned judgment dated 15th December 2007 passed by the learned Additional Sessions Judge ('ASJ'), Special Electricity Court in Complaint Case No. 10 of 2006 convicting the Appellant of the offence under Section 135 of the Electricity Act, 2003 ('EA'), and against an order of the same date sentencing him to undergo rigorous imprisonment for three years and fixing the civil liability to Rs. 3 crores.

(2.) ON 20th May 2005, the complainant North Delhi Power Limited (NDPL) organised a raid at the premises at Khasra No. 152, Ram Kumar Ka Gher, Rithala Village, Delhi (hereafter the 'premises in question'). The raiding party was led by Mr. S.K. Das, HOG, Corporate Enforcement Group. Thereafter, an FIR No. 489 of 2005 was registered at Police Station Rohini and the investigation of the case was entrusted to Sub Inspector Rajesh.

(3.) SIXTEEN witnesses were examined by the prosecution. The key witness, Mr. Virender Singh, the supposed owner of the premises was, however, not examined.