NRIPEN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal appeal is filed against the judgment and order, dated 03.10.2008, passed by the learned Additional Sessions Judge (FTC), Dibrugarh in Session Case No. 3/2008 convicting the accused-appellant for offence under Section 135 of the Indian Electricity Act, 2003 and sentencing him to undergo rigorous imprisonment for 2 (two) years and fine of Rs. 3,000/, and in default, to undergo simple imprisonment for another 2 (two) months.

(2.) None appears for the accused-appellant on call. The State respondent is represented by Mr. NK Kalita, learned Additional Public Prosecutor.

(3.) Since this is an old pending case and none appears for the accused-appellant, this Court proposes to dispose of the matter after perusal of the record of learned trial court, the impugned judgment as well as the evidence recorded by the learned trial court.