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

(3.) Vide impugned judgment dtd. 1/11/2018 the learned Special Judge, Electricity Act Cases (Additional District and Sessions Judge, No.1 Chittorgarh) in Criminal Case No.256/2017 convicted the accused-appellants for the offence under Ss. 135 and 138 of the Electricity Act, 2003; sentence awarded to the appellant no.1 is as under :-