LACHHIRAM Vs. STATE OF M P

JUDGEMENT

(1.) FEELING aggrieved by the judgment of conviction and order of sentence dated 01/07/2008 passed by the Special Judge (under Electricity Act), Guna in Special Sessions Trial No.111/2007 Madhya Pradesh Madhya Kshetra Vidyut Vitran Co. Ltd., Vs. Lachhiram) convicting the appellant/accused under Section 138B of the Electricity Act, 2003 thereby sentenced him to suffer 06 months rigorous imprisonment with fine of Rs.2,000/, the appellant preferred this appeal under Section 374 of the Code of Criminal Procedure, 1973 (for short, the Code).

(2.) THE facts of the case have been detailed in the impugned judgment by the Trial Court and, therefore, this Court does not want to repeat the same overall again.

(3.) LEARNED Public Prosecutor and the learned counsel for the respondent No.2 have supported the impugned judgment and prayed for dismissal of the appeal.