STATE OF GUJARAT Vs. VIPULBHAI JAYSUKHBHAI SHAH

JUDGEMENT

(1.) This appeal is filed under Sec. 378 of the Criminal Procedure Code, 1973 (hereinafter referred to as the Cr.P.C.)challenging the judgment and order of acquittal dtd. 10/2/2016 passed by Learned Special Judge, Surendranagar in (electricity) case No.11 of 2011.

(2.) It is the case of the complainant who is electricity company namely Paschim Gujarat Vij Company Limited that, on 24/3/2010, the checking was carried out of the electricity connection of the consumer namely Messers Rumi Plast situated at GIDC, phase 2 at Vadhvan. It was found that, the consumer of the licensee company which is supplying the electricity is having the consumer number 72601/00705 and having the industrial connection under tariff of L.T.P. iii, manipulation was made in the meter by way of external device and thereby they have committed theft of electricity for the amount of Rs.14,14,568.09 and thereby caused monetary loss to the electricity company.

(3.) Heard learned APP Ms.Vrunda Shah for the State, learned Advocate Ms.Amrita Ajmera for the respondent-accused and on the request made by the learned Advocate Ms.Lilu K.Bhaya for PGVCL, an opportunity of hearing was given to the complainant.