MADHYA PRADESH RAJYA VIDYUT MANDAL Vs. BHAGWANDAS

JUDGEMENT

(1.) All the six revision applications were arose from different judgments passed by the First Special Judge under the Electricity Act (hereinafter it will be referred to as 'The Act'), Sagar but, since a common law point is involved in the case, therefore, all the revision applications are hereby decided by this common order.

(2.) The learned First Special Judge, Sagar vide various judgments in various cases, convicted the respondents for the offence punishable under section 135 of the Electricity Act and imposed fine as mentioned below:- <FRM>JUDGEMENT_303_LAWS(MPH)3_2013_1.html</FRM>

(3.) The facts of the case, relating to the present revisions, in short, are that, the respondents were found committing the theft of electrical energy by taking a direct line in their premises and found running flour mills with help of motors of various capacities and therefore, spot memos were prepared by the officers of the Electricity Board and complaints were filed against the respondents.