M.P. RAJYA VIDYUT MANDAL Vs. VIJAY

JUDGEMENT

(1.) THIS revision under Section 156 of the Electricity Act, 2003 read with Section 397/401 of the Code of Criminal Procedure, 1973 has been filed being aggrieved by the judgment of learned First Special Judge Electricity Act, 2003, Sagar, dated 12.11.2008, passed in Special Criminal Case No. 707/2006, convicting the respondent for the offence punishable under Section 135 of the Electricity Act, 2003 (hereinafter referred to as 'the Act') and sentencing him to fine of Rs. 4,000/ - with default stipulation.

(2.) SINCE , no one has appeared on behalf of the applicant, it seems that the applicant has lost interest in prosecuting this petition.

(3.) ON appreciation of the evidence, the learned trial Court held the accused guilty of commission of offence under Section 135 of the Act by passing the impugned judgment.