TULSIBHAI GORABHAI DORIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal arises out of the judgment and order dated 27-11-2008 passed by the learned Special Judge, Fast Track Court no. 1, Surendranagar, in Special Electricity Case no. 93 of 2008 whereby the learned Special Judge convicted the present appellant for the offence punishable under Section 135 of the Indian Electricity Act and sentenced him to suffer R. I. for one year and fine of Rs. 40,521. 87, in default of payment of fine, S. I. for six months.

(2.) THE facts leading to the institution of the present appeal , briefly stated, are as follows:

(3.) TO prove its case against the present appellant-accused the prosecution has mainly examined PW 1 Bhavindrakumar Karamshi Chandaliya at Exh. 8, PW 2 Narsibhai Govindbhai Sarsavadiya at Exh. 10 (member of the checking squad), and PW 3 Akubha Dadubha Gohil at Exh. 13.