PRATHVI SINGH Vs. STATE

JUDGEMENT

(1.) This appeal has been filed against the judgement dated 31.7.2015 passed by learned Special Judge, Electricity Act, Jhunjhunu in sessions case no. 486/2010 whereby appellant has been convicted for offence under Section 135 of Indian Electricity Act and imposed a fine of Rs. 41,000/- and in default thereof he shall undergo for one month SI.

(2.) Brief facts of the case are that a report came to be lodged by A.En. At P.S. Electricity, Jhunjhunu to the effect that at the time of checking, electric connection of consumer was connected directly from cable and was being used unauthorised. Upon this report, police filed charge-sheet before the trial court, who framed charges against the appellant, to which the appellant denied and claimed to be tried. The prosecution examined as many as 04 witnesses and exhibited certain documents. After hearing both the parties, the trial court vide order dated 31.7.2015 convicted and sentenced the appellant as above and imposed a fine of Rs. 41,000/- and in default thereof he shall further undergo one month SI.

(3.) Against the said order, this appeal has been filed.