JODHPUR VIDHYUT VITRAN NIGAM LTD. Vs. PRAKASH NARAIN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellantcomplainant under Sec. 372 Cr.P.C. against the acquittal of the accused-respondent from offence under Ss. 135 and 138 of the Indian Electricity Act vide judgment dtd. 13/1/2014 passed by learned Additional Sessions Judge, No. 1, Bikaner in Session Case No. 4/2013.

(2.) Brief facts of the case are that on 1/6/2012 at about 11 AM complainant Bharat Singh (Junior Engineer, D-4, JVVNL submitted a written report at Anti- Electricity Theft Bureau, P.S. Bikaner Shahar to the extent that on 29/5/2012, during inspection at the accused-respondent's residence, the body seal of the electricity meter was found tampered. The accused-respondent was illegally consuming the electricity at his residence. Upon said report, Police filed an FIR and commenced investigation.

(3.) On completion of investigation, the Police filed challan before the concerned Court. Thereafter, the Trial Court framed the charges for offences under Ss. 135 and 138 Indian Electricity Act against the accused- respondent, who pleaded not guilty and claimed trial.