ALADEEN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Sec. 374 of CrPC read with Sec. 156 of Electricity Act has been filed against the judgment of conviction and sentence dtd. 08/4/2021 passed by Special Judge (Electricity Act) No.4, District Gwalior in Case No.2249/2011 S.S.T. by which both the appellants have been convicted under Sec. 138 (1) (kha) of Electricity Act 2003 and have been sentenced to undergo rigorous imprisonment of one month with fine of Rs.10,000.00 with default stipulation.