GUMANBHAI VIRJIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate, Mr. M.M. Saiyed is permitted to file his Vakalatnama in the Registry.

(2.) By way of present appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC' for short), the appellant has challenged the judgment and order of conviction dtd. 15/6/2007 passed by the learned Additional Sessions Judge, Fast Track Court No.1, Narmada at Rajpipla in Special Sessions Case No.1/2007, whereby the appellant has been convicted for the offence under Sec. 135(1)(B) of the Electricity Act and sentenced him to undergo 1 years simple imprisonment and fine of Rs.1,28,346.00, in default, to undergo 6 months simple imprisonment.

(3.) The brief facts leading to filing of the present appeal are as under,