MOHAMMAD ISRAR Vs. STATE OF RAJASTHAN

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.) This Criminal Appeal has been preferred under Sec. 374(2) Cr.P.C. praying for the following reliefs:-

(3.) Vide impugned judgment dtd. 12/11/2021 the learned Special Judge (Electricity Act Cases Additional Sessions Judge, No. 1 Sriganganagar) in Criminal Case No. 41/2009 (CIS No. 9928/2014 convicted the accused-appellant for the offence under Sec. 135 of the Electricity Act, 2003 and sentenced him to undergo 02 year S.I., along with a fine of Rs.10,000.00 default in payment of which he was to further undergo one months' S.I.;