RAMESH Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 11.06.2007, passed by the Ad-hoc Additional Sessions Judge, Dhule, in Special Case No. 14 of 2005.

(2.) The case of the prosecution in short is as under :

(3.) The appellant/accused pleaded not guilty and claimed to be tried and therefore after recording evidence and hearing arguments and after framing the points, the Special Judge convicted the appellant for the offence punishable under Section 135 of the Electricity Act, 2003 and sentenced to suffer simple imprisonment for four months and to pay a fine of Rs. 1,000/- (Rupees One Thousand), in default of payment of fine, the appellant is directed to suffer further simple imprisonment for 20 days. The appellant is also directed to pay compensation of Rs.3,600/- (Rupees Three Thousand Six Hundred) to the complainant M.S.E.B. Board, vide Section 357(3) of Cr.P.C and in default of payment of compensation, the appellant is directed to suffer simple imprisonment for one month.