SELOT MOHMADBHAI SIDIBHAI Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) THIS revision application is filed against the judgment and order dated 15.7.2005 passed in Criminal Appeal No.30 of 2003 by the learned Presiding Officer, Second Fast Track Court, Amreli, whereby the judgment and order dated 24.7.2003 passed in Criminal Case No.1260 of 1999 by the learned Judicial Magistrate, First Class, Savarkundla, by which the accused-present applicant was convicted for the offence punishable under Section 39 of the Indian Electricity Act, 1910 and was sentenced to undergo simple imprisonment for one year and pay fine of Rs.1,000/-, in default, to undergo imprisonment for further one month, was confirmed.

(2.) HEARD learned advocate Mr.Parikh for the applicant and learned APP Mr.Pujari for the State.

(3.) IN view of the above, this revision is partly allowed. The judgmentand order dated 24.7.2003 passed in Criminal Case No.1260 of 1999 by the learned Judicial Magistrate, First Class, Savarkundlais hereby modified and the sentence awarded is reduced to the extent of period of sentence already undergone. The accused is on bail. His bail bonds stand cancelled. Rest of the judgment and order including fine etc. would remain unaltered. The Registry is directed to pay the amount of Rs.26,000/- along with interest to the PGVCL-Rural Sub-Division, Savarkundla by Account Payee Cheque. Direct service is permitted.