SELLAMUTHU Vs. STATE

JUDGEMENT

(1.) AN important question, "whether Section 15 of the Electricity [Amendment] Act, 2007 [26 of 2007] has got retrospective operation"" has come up for consideration in this case.

(2.) THE appellants are A1 and A2 in S.C.No.122 of 2005 on the file of the learned Principal Sessions Judge, Namakkal Division. THEy have been convicted by judgment dated 29.09.2006 for offence under Section 135(1) (b) of THE Electricity Act, 2003 r/w 34 of IPC and sentenced to undergo simple imprisonment for one year. Challenging the aforesaid conviction and sentence, they are now before this Court with this criminal appeal.

(3.) THE learned Magistrate took cognizance on the said police report and after complying with the requirements of Section 207 Cr.P.C. committed the case to the Court of Sessions for trial.