STATE OF GUJARAT Vs. JYOTIBEN JAGDISHBHAI JOISAR

JUDGEMENT

(1.) By way of the present appeal filed under Section 378(1)(3) of the Code of Criminal Procedure, 1973, the State of Gujarat has challenged the judgement and order dated 21.10.2015 passed by the learned Special Judge and 3rd Additional Sessions Judge, Jamnagar in Special (GEB) Case No. 282 of 2014, by which, the respondent-accused has been acquitted from the offence punishable under section 135 of the Indian Electricity Act, 2003.

(2.) The brief fact arise from the record are as under :

(3.) The appeal came to be admitted on 17.03.2016 by the Coordinate Bench of this Court (Coram : Hon'ble Mr. Justice K.J.Thaker).