LALA @ SHYAM LAL Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID -19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) The matter pertains to an incident that occurred in the year 2014 and the present appeal has been pending since 2016.

(3.) Vide impugned judgment dtd. 5/2/2016 the learned Special Judge (Electricity Act Cases), Additional District & Sessions Judge No.1, Chittorgarh in Sessions Case No.27/2014 convicted the accused-appellants for the offences under Ss. 136 & 140 of Electricity Act and sentenced them to undergo one year S.I. and a fine of Rs.5000.00, in default of payment of which they were to further undergo one month simple imprisonment (for Sec. 136); imposed a fine of Rs.5000.00 in default of payment of which, to undergo one month S.I. (For Sec. 140).