SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C. for placing on record the true translated copies of Annexure A-1 to A-4 and A-6 as additional evidence and A-5 and A-7 for placing on record as both the documents are already exhibited before the Court below.

(2.) The allegations in brief are that a case was registered against the appellant on the basis of letter bearing memo no. 190 dtd. 1/3/2013 issued by Er. Barinder Pal Singh, Addl.A.E. as per which Er. Kulwant Singh Sandhu along-with his staff checked the meter bearing No. CK46/503 installed in the name of appellant in a box on pillar outside his house wherein it was found that meter was neither locked; nor having MTC seal; UID No. PB0045 LED of meter was not flickering; Terminal block of the meter was burnt and the incoming wire was connected directly after bypassing the meter and the theft of electricity was being committed. On checking the load of the house, it was found that accused was using the cutter/ press machine after making a joint with the four core cable of the department. Checking report was prepared and on the basis of same, a notice was issued to appellant calling upon him to deposit a sum of Rs.2,62,566.00 as compensation and 50,000/- as compounding fee. In addition, FIR was registered against the appellant who was subjected to trial and subsequently vide judgment and order dtd. 24/1/2017 passed by the learned Judge, Special Court, Sri Muktsar Sahib, he was convicted under Sec. 135 of the Electricity Act and sentenced to undergo rigorous imprisonment for 2 years.

(3.) By way of present appeal, challenge has been laid to this order of conviction dtd. 24/1/2017 passed by learned Judge, Special Court, Muktsar Sahib under Sec. 135 of the Electricity Act.