STATE OF GUJARAT Vs. SHITALSINGH MUDSINGH ZALA

JUDGEMENT

(1.) This appeal has been filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') against the judgment and the order dtd. 31/5/2012 in Special (Electricity) Case No.26 of 2009 passed by the learned Special Judge and Additional Sessions Judge, Gandhinagar (hereinafter referred to as 'the Trial Court'), whereby, the Trial Court has acquitted the respondent from the offence punishable under Ss. 135(1)(A) of the Electricity Act, 2003 (hereinafter referred to as 'the Act'). The respondent is hereinafter referred to as 'the accused' as he stood in the original case, for the sake of convenience, clarity and brevity.

(2.) Though served, the respondent has not appeared either in person or has not engaged any lawyer to make submission on his behalf.

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