BHAGWANT NIVRUTTI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.P. Ghute, learned Advocate for the Appellant and Shri V.D. Rakh, learned A.P.P. for the Respondent State.

(2.) This appeal is directed against the judgment and order dated 13.9.2007 rendered by the learned Special Judge, Osmanabad, in Special Case (Electricity) No. 51 of 2006, thereby convicting the Appellant (original accused) for the offence punishable under Section 135(a) of the Indian Electricity Act, 2003 ("The said Act" for brevity's sake) and sentencing him to suffer simple imprisonment for one month and to pay a fine of Rs. 1,376/= which is determined as civil liability, as contemplated under Section 154(5) of the said Act, with default condition, on non payment of fine, the Appellant accused shall further undergo simple imprisonment for two months.

(3.) The factual matrix of the present case can be summarized as hereunder;