EXECUTIVE ENGINEER Vs. JASWANT SINGH

JUDGEMENT

(1.) The present criminal appeal has been filed under Sec. 372 Cr.P.C. against the judgment dtd. 28/2/2020 passed by the learned Special Court, Electricity Offence, Pali (for short hereinafter referred to as 'trial Court') in Session Case No.119/2015(CIS No.299/2015) whereby the learned trial Court convicted accused-respondent for the offence under Sec. 135 of Electricity Act and sentenced him to undergo one year S.I. along with a fine of Rs.20,000.00, default in payment of which he was ordered to further undergo two months' simple imprisonment.

(2.) No one has appeared on behalf of the appellant-Jodhpur Vidyut Vitran Nigam Ltd.

(3.) Learned counsel for the respondent submits that against the judgment dtd. 28/2/2020, accused-respondent- Jaswant Singh had also filed an appeal before this Court, which was registered as S.B. Criminal Appeal (SB) No.352/2020 (Jaswant Singh V/s State) and the said appeal was partly allowed by the Co-ordinate Bench of this Court vide order dtd. 9/11/2022, in the following terms:-