SANTOSH DATTA CHITALKAR Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 11.06.2007. passed by the Adhoc Additional Sessions Judge, Dhule, in Special Case No. 7 of 2005.

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

(3.) Theappellant/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 three months and to pay a fine of Rs. 500/(Ru-pees Five Hundred), in default of payment of fine, the appellant is directed to suffer further simple imprisonment for 15 days. The appellant is also directed to pay compensation of Rs. 2800/(Rupees Two Thousand Eight 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.