BHIMSEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeals have been filed by the appellant under Sec. 374(2) Cr.P.C. against the judgment dtd. 30/1/2021 passed by learned Special Judge (Electricity Theft Cases) and Additional Sessions Judge No.1, Sriganganagar in Sessions Case No. 05/2019 by which the learned Judge convicted the appellant for offence under Sec. 135 Electricity Act and sentenced him for a period of two years simple imprisonment with fine of Rs.10,000.00 and in default of payment of fine, to further undergo 15 days S.I.