DINESH MEENA Vs. JAIPUR VIDHYUT VITRAN NIGAM LTD.

JUDGEMENT

(1.) This appeal has been preferred on behalf of accused-appellant Dinesh Meena to assail the judgment impugned dated 28.6.2011 passed by learned Special Judge, Electricity Cases, Sawaimadhopur, whereby the learned Trial Court has convicted the accused for the offence punishable under section 136 of the Electricity Act, 2003 ('the Act') and sentenced him with rigorous imprisonment for two years along with a fine of Rs. 20,000.00. Default sentence for four months rigorous imprisonment has also been awarded.

(2.) None came present on behalf of the accused-appellant to argue the matter, despite Ms. Bharti Sharma has been appointed as Amicus Curiae to represent him and her name being shown in the cause list.

(3.) Learned Counsel Mr. B.S. Sandhu is also not present on behalf of respondent-Jaipur Vidhyut Vitran Nigam Limited ('JVVNL') to advance his arguments, despite his name being shown in the cause list.