Rajendra Singh vs M.P.M.K.V.V.C.
2023 Latest Caselaw 9038 MP

                                            1

         IN THE HIGH COURT OF MADHYA PRADESH
                      AT GWALIOR
                                       BEFORE
       HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                          ON THE 19th OF JUNE, 2023

                     CRIMINAL APPEAL NO.94 OF 2011

       BETWEEN:-

       RAJENDRA SINGH S/O SHRI ISHWAR
       SINGH HANDA, AGED 48 YEARS, R/O
       RATHOR    COLONY,     SATEEPURAM
       MANDIR KE PAAS, DISTRICT- MORENA
       (MADHYA PRADESH)

                                                                     ........APPELLANT

       (BY SHRI PURAN KULSHRESTHA- ADVOCATE)

       AND

       M.P.M.K.V.V. COMPANY THROUGH SHRI
       A.K. SHANDILYA, KANISHTH YANTRI
       MORENA (MADHYA PRADESH)


                                                                   ........RESPONDENT

       (BY SHRI RAJENDRA BHARGAVA- ADVOCATE)
------------------------------------------------------------------------------------------
       This appeal coming on for orders this day, the Court passed the
following:
------------------------------------------------------------------------------------------
                                                                                         2

                                                                                JUDGMENT

This appeal has been filed by the appellant under Section 374 of Cr.P.C. against the judgment of conviction and sentence dated 24/12/2010 passed by Second Additional Session Judge and Special Judge (Electricity Act), District- Morena (M.P.) in Special Case No.29/2007, whereby the appellant has been convicted and sentenced as under:-

              Section                                                          Sentence              Fine (Rs.)       Default
                                                                                                                   Stipulation
       135(1)(Ka) of                                                     Till rising of the Court        -              -
       Electricity Act
    154 (5) of Electricity                                                          -                Rs.10,800/-        -
             Act                                                                                      by way of
                                                                                                    compensation

Allegation against the appellant is that appellant was using electricity illegally and committed theft of electricity without taking electricity connection. On the basis aforesaid, FIR was registered against the appellant. After trial, appellant was convicted and sentenced as mentioned above.

After hearing learned counsel for the parties and going through the record, this Court is of the view that trial Court has not committed any illegality in passing the impugned judgment, therefore, no interference is warranted. Accordingly, this criminal appeal is dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE

rahul Digitally signed by RAHUL SINGH PARIHAR

RAHUL SINGH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cd

PARIHAR e4dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB 9D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.06.23 14:39:25 +05'30'