REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Vakhatsinh Modaji Parmar Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA AND ANR [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
LUNARAM VS. BHUPAT SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF PUNJAB VS. MADAN MOHAN LAL VERMA [REFERRED TO]

JUDGEMENT

(1.) BY way of this appeal, the appellant -State has challenged the judgment and order of the learned Special Judge and 5th (Adhoc) Additional Sessions Judge, Jamnagar, (for short, the trial Court), dated 16.9.2014, rendered in Special (GEB) Case No. 90 of 2013, whereby the learned trial Court acquitted the original accused the Respondent herein of the charge under Section 135 of the Indian Electricity Act, 1910 (the Act, for short).

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are such that on 3.12.2011, the Jr. Engineer along with his staff of Khambhaliya Rural Sub Division were going to check the electric connection at Beraja village, where it was found that the accused had taken direct electric connection from L.T. Line pole illegally and unauthorizedly.

(3.) AT the time of trial, the prosecution, in support of its case, examined six witnesses.

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STATE OF GUJARAT Vs. VAKHATSINH MODAJI PARMAR

Referred Judgements :-

JUDGEMENT

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