NARENDRABHAI REVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. R.C. Jani, learned advocate for the appellant, whereas, learned APP Ms. Reeta P. Chandarana for the respondent -State.

(2.) THE appellant herein has challenged his conviction under Section 135(1)(B) of the Indian Electricity Act, 2003 by the Special Judge (Electricity), Mehsana in Special Electricity Case No. 26 of 2008. By such impugned judgment dated 23.6.2010, the appellant has been awarded the conviction and sentence of one year SI with fine of Rs.25,000/ - and in default of payment of fine, he has to undergo additional three months imprisonment of SI for committing alleged theft of electricity.

(3.) I have perused the R and P in the form of paper -book as well as original record received from the trial Court and considered the rival submissions.