AANANDIBEN AMRATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal assails the judgment and order dated 19/05/2006, passed by the learned Special Judge, Mahesana in Special Electricity Case No. 11 of 2005, whereby, the appellant original accused came to be convicted for the offence punishable under Section 135(1) of the Electricity Act, 2003 and sentenced to undergo simple imprisonment (SI) for one year and a fine of Rs.1 lakh and in default of payment of fine, to undergo further SI for six months.

(2.) Brief Facts Of The Prosecution Case Are That On 08/04/2005 While checking conducted by the official of the Gujarat Electricity Board (GEB) at the residence of the appellant accused, situated at village: Tatosan, she was found to have been committing theft of electricity by taking direct connection from the electricity LT pole by looping 2.5 mm yellow PVC wire in her house and hence, she was issued a bill of Rs.30,462/59ps. for the same as per 1150 watt load. Thus, the accused committed the offence alleged against her for which, a complaint came to be lodged.

(3.) Heard Mr. D. R. Bhatt, The Learned Advocate For The Appellant original accused and Mr. K. L. Pandya, the learned Additional Public Prosecutor, for the respondent State.